ABDUL SHUKUR Vs. SYED NIZAMUDDIN

JUDGEMENT

(1.) This Second Appeal preferred by the appellant/defendant under Sec. 100 of the Code of Civil Procedure 1908, assailing the decree and judgment, dtd. 15/7/2002, on the file of the learned Senior Civil Judge, Adoni, passed in A.S.No.13 of 1997.

(2.) Heard Sri A.V.Sivaiah, learned counsel for the A ppellant/Defendant. Perused the material on record.

(3.) The appellant is the defendant. The respondent is the plaintiff in the suit. The parties in this Second Appeal shall hereinafter be referred to as arraigned in the Original Suit, for convenience and clarity.