LAWS(MAD)-2019-1-44

GANAPATHY Vs. THIRUMALAI GOUNDER

Decided On January 07, 2019
GANAPATHY Appellant
V/S
THIRUMALAI GOUNDER Respondents

JUDGEMENT

(1.) Aggrieved over the finding of the first appellate Court reversing the decree and judgment of the trial Court, the present second appeal has been filed.

(2.) For the sake of convenience, the parties are arrayed as per their own ranking before the trial Court.

(3.) This appeal is pending from the year 2012 under the 'admission caption'.