AMBEDKUMAR Vs. JAYA

JUDGEMENT

(1.) This second appeal is preferred as against the judgment and decree dated 31.08.1995, passed in A.S.No.35 of 1993 on the file of the Principal Sub-Judge, Chengalpattu District, confirming the judgment and decree dated 27.01.1993 passed in O.S.No.91 of 1990 on the file of the District Munsif Court, Maduranthagam.

(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:-