S M DORAISAMY Vs. CHINNAMMAL

JUDGEMENT

(1.) (Prayer: Appeal filed under Section 96 C.P.C. against the judgment and decree dated 11.08.2000 passed in O.S.No.383 of 1998 on the file of the learned Subordinate Judge, Erode.) This appeal is preferred by the aggrieved plaintiff against the judgment and decree passed by the lower court in O.S.No.383 dated 11.08.2000.

(2.) THE plaintiff before lower court is the appellant and the defendants 1 and 2 are the respondents herein.

(3.) THE 2nd defendant remained ex-parte before lower court.