DHANDAPANI Vs. VARADHARASU UDAYAR

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendant animadverting upon the judgment and decree dated dated 21.12.2009 passed by the Principal Subordiante Judge, Villupuram, in confirming and enlarging the scope of the judgment and decree dated 28.9.2007 passed by the Additional District Munsif, Villupuram, in O.S.No.446 of 2005, which was one for recovery of money, by allowing the cross-appeal filed by the plaintiff.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) PER contra, the defendant in a bid to slap down and pulverise the averments in the plaint, would put forth and set forth his averments in the written statement, which could succinctly and precisely be set out thus: