LAWS(MAD)-2019-3-619

NAGAIYASAMY Vs. THANGAM

Decided On March 04, 2019
Nagaiyasamy Appellant
V/S
THANGAM Respondents

JUDGEMENT

(1.) The unsuccessful plaintiff before both the Courts below has filed the present appeal.

(2.) For the sake of convenience, the parties are referred to as per the ranking in the trial Court and at appropriate places their ranking in the second appeal will also be indicated if necessary.

(3.) The brief facts of the appellant/plaintiff is as follows:-