SIVASANKARAN Vs. S.B. RAMAN

JUDGEMENT

(1.) This Second Appeal has been filed challenging the judgment and decree dated 11.01.2007 passed by the Subordinate Judge, Uthagamandalam in A.S. No.47 of 2006 reversing the judgment and decree dated 13.03.2006 passed by the District Munsif, Coonoor in O.S. No.101 of 2001.

(2.) The appellant is the defendant in the suit O.S. No.101 of 2001 on the file of the District Munsif Court, Coonoor and the respondent is the plaintiff.

(3.) For the purpose of convenience, the parties herein are referred to as per the ranking in the Trial Court.