LAWS(MAD)-2009-6-396

S MARAGATHAM PLAINTIFF Vs. S SHANMUGARAJ

Decided On June 25, 2009
S. MARAGATHAM PLAINTIFF Appellant
V/S
S. SHANMUGARAJ Respondents

JUDGEMENT

(1.) THE case of the plaintiff as set out in the plaint is as follows:-

(2.) THE case of the Defendants 1 and 2 herein as set out in the Written Statement is as follows:-

(3.) ISSUES (a) to (c):-