RAJAGOPAL ODAIYAR Vs. KUPPUSWAMY ODAIYAR

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 06.03.2006 made in A.S.No.5 of 2003 on the file of the Additional District and Sessions Court, Fast Track Court at Kallakurichi, confirming the judgment and decree dated 01.07.1992 made in O.S.No.500 of 1987 on the file of the Additional District Munsif Court, Kallakurichi.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-