SAKKARAVARTHY Vs. THILLAIVANAM

JUDGEMENT

(1.) THIS appeal has been arising out of the Judgment and decree dated 28.04.2005 made in O.S.No.9 of 2002, on the file of the Additional District and Sessions Court (Fast Track Court) at Kallakurichi.

(2.) THE averments made in the plaint are as follows:

(3.) AFTER hearing the arguments of both sides counsel, the following points for determination are framed: