K. NAGARAJAN Vs. RENGANATHAN @ THANGAM (DIED)

JUDGEMENT

(1.) This second appeal has been filed by the appellant/plaintiff against the judgment and decree passed by the first appellate Court in A.S. No. 40 of 2005, whereby and whereunder the first appellate Court reversed the finding of the trial Court on the ground of jurisdiction and dismissed the suit.

(2.) For better appreciation and understanding, the parties are referred to as per their in rank in the suit.

(3.) The plaintiff has filed the suit for the following reliefs;