SAJJANRAJ JAIN Vs. VIDHYABAI

JUDGEMENT

(1.) THE Appellant/Plaintiff has filed this Appeal as against the Judgment and Decree in O.S.No.7718 of 1988 dated 29.09.1992 on the file of the Learned II Additional Judge, City Civil Court, Chennai.

(2.) THE trial Court viz., the Learned II Additional Judge, City Civil Court, Chennai in the Judgment in O.S.No.7718 of 1988 on 19.09.1992 as among other things observed that 'as per Ex.A.1 Family Settlement dated 09.11.1984 the amount due to P.W.1 (Appellant/Plaintiff) has been paid and no amount is due to him and resultantly dismissed the suit with costs'.

(3.) THE points that arise for determination in this Appeal are: