M. KANDASAMY Vs. RAJI

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 29.10.2004, in A.S.No.14 of 2003 on the file of the Principal District Judge, Dharmapuri District at Krishnagiri, confirming the decree and judgment dated 22.11.2002 in O.S.No.63 of 1998 on the file of the District Munsif cum Judicial Magistrate, Uttangarai.

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

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