D SUNDARAM Vs. KANCHEEPURAM MUNICIPALITY

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated 23.06.2005 passed in A.S.No.109 of 1998 by the Additional District Judge, Fast Track Court No.II at Kancheepuram, confirming the judgment and decree of the trial Court, namely, the Principal District Munsif at Kancheepuram in O.S.No,679 of 1995. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) HEARD the learned counsel for the first respondent.

(3.) ULTIMATELY, the trial Court dismissed the suit, as against which the plaintiff filed the appeal, for nothing but to be dismissed by the First Appellate Court, confirming the judgment and decree of the trial Court.