ANGAMUTHAMMAL Vs. GOVINDARAJ

JUDGEMENT

(1.) The judgment and decree, dated 19.1.2006 made in A.S.No.21 of 2005 on the file of the learned Sub Judge, Dharmapuri, confirming the judgment and decree, dated 8.12.2004 made in O.S.No.783 of 1993 on the file of the learned District Munsif, Dharmapuri, are under challenge in this memorandum of second appeal.

(2.) The appellant is the first defendant in the suit in O.S.No.783 of 1993, whereas the respondent is the plaintiff.

(3.) For easy reference and for the sake of convenience, the appellant may hereinafter be referred to as the first defendant and the respondent be referred to as the plaintiff wherever the context so require.