ARUMUGAM Vs. VELLAIYAN

JUDGEMENT

(1.) The Second Appeal has been filed against the judgment and decree dated 21.7.2001 in A.S.No.112 of 1999 on the file of the Subordinate Judge's Court, Mettur, confirming the judgment and decree dated 10.2.1998 in O.S.No.81 of 1993 on the file of the District Munsif Court, Mettur.

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

(3.) The gist and essence of the written statement filed by the second defendant and adopted by the other defendants, are as follows: