RAJENDRAN Vs. SAMBASIVA CHETTIAR

JUDGEMENT

(1.) This Second Appeal has been filed challenging the judgment and decree dated 24.09.2007 passed by the Sub Court, Tirupattur in A.S. No.4 of 2007 reversing the judgment and decree dated 14.10.2006 passed by the Principal District Munsif Court, Tirupattur in O.S. No.238 of 2000. Brief facts leading to the filing of the Second Appeal :

(2.) The Appellant is the defendant in the suit O.S. No.238 of 2000 on the file of the District Munsif Court, Tirupattur and the respondent is the plaintiff.

(3.) For the sake of convenience, the parties herein are referred to as per the rankings in the Trial Court.