ANANDRAJ Vs. KARUPPUSAMY

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree passed by the Subordinate Court, Ariyalur (first appellate Court), in A.S.No.14 of 2009, dated 31.01.2011 thereby, confirming the judgment and decree passed by the Principal District Munsif Court, Ariyalur (trial Court) in O.S.No.383 of 2005, dated 05.12.2008.

(2.) For the sake of convenience, the parties herein shall be referred hereinafter as per the rank assigned in the suit, unless and otherwise, they are specifically referred to as per the status in this Second Appeal.

(3.) The unsuccessful defendant is the appellant herein.