M. MANOHARAN Vs. ASSISTANT EXECUTIVE ENGINEER TAMIL NADU

JUDGEMENT

(1.) These two second appeals are focussed by the plaintiff, inveighing the judgements and decrees dated 31.08.2009 passed in A.S.Nos.23 of 2008 and 16 of 2008 respectively by the learned Subordinate Judge, Chidambaram in confirming the judgment and decree dated 31.10.2007 passed by the learned Additional District Munsif, Chidambaram in O.S.No.242 of 2006.

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

(3.) Compendiously and concisely, the germane facts absolutely germane for the disposal of these two second appeals would run thus: