NAGARAJAN Vs. M. SUBRAMONIA PILLAI

JUDGEMENT

(1.) Challenging the judgment and decree passed in A.S.No. 73 of 2008, on the file of Subordinate Court, Padmanabhapuram reversing the judgment and decree passed in O.S.No. 76 of 2005, on the file of the Additional District Munsif Court, Padmanabhapuram, the defendants have filed the above Second Appeal.

(2.) The plaintiff filed the suit in O.S.No. 76 of 2005 for mandatory injunction directing the defendants to admit the plaintiff as a member of the Samudayam on receipt of membership and other dues. The brief case of the plaintiff is as follows:

(3.) The brief case of the defendants is as follows: