A.GANESAN Vs. P.KALIYAMMAL

JUDGEMENT

(1.) The unsuccessful second defendant in the Courts below is the appellant before this Court. This second appeal has been filed challenging the Judgment and decree dated 03.09.2013 made in A.S.No. 256 of 2011 on the file of First Additional Subordinate Judge, Tiruchirapalli, confirming the judgment and decree dated 27.07.2011 made in O.S.No.272 of 2007 on the file of Additional District Munsif, Lalgudi.

(2.) The parties are referred to as per their litigating status in the trial Court.

(3.) The facts in brief which are necessary for disposing of the second appeal are as follows:-