SELVARAJU KOUNDER Vs. VADIVEL PILLAI

JUDGEMENT

(1.) THE Defendant in the suit is the Appellant herein. During the pendency of this second appeal, the Plaintiff/1st Respondent died and hence, his legal representatives are brought on record as the Respondents 2 to 5 herein.

(2.) THE case of the Plaintiff, as set out in the plaint, is as follows:-

(3.) THE Trial Court, after considering both the oral and documentary evidence, decreed the suit and the appeal filed by the Defendant as against the Judgment and Decree of the Trial Court was dismissed by the lower Appellate Court. Hence, this second appeal has been filed by the Defendant.