ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 30.09.2011 passed by the High Court of Judicature at Madras in Second Appeal No.365 of 2009 whereby the High Court allowed the said second appeal filed by the original respondent herein and set aside the judgment and decree dated 08.12.2008 of the Subordinate Judge, Nagapattinam in A.S. No.30/2008 and dismissed the suit filed by the appellant herein.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short question.;