KATTURAJA Vs. BALAKRISHNAN

JUDGEMENT

(1.) The Second Appeal is filed by the defendant against the judgment and decree dated 20.2.2003 in A.S.No.140 of 2002 on the file of the Principal District Court, Villupuram, reversing the judgment and decree dated 6.3.2002 in O.S.No.108 of 2000 on the file of the Principal District Munsif Court, Ulundurpet.

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

(3.) The gist and essence of the written statement filed by the defendant are as follows: