N.RAVICHANDRAN Vs. N.KIRUBAKARAN

JUDGEMENT

(1.) The appeal suit on hand is preferred against the judgment and decree dated 21.08.2012 passed by the learned III Additional District Judge, Pondicherry in O.S.No.54 of 2008.

(2.) The third defendant Mr.N.Ravichandran is the appellant before this Court. The first respondent Mr.N.Kirubakaran is the plaintiff and the respondents 2 and 3 Mr.N.Kamalakaran and Smt.G.Umabai respectively are the defendants 1 and 2 before the Trial Court.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks in the Trial Court.