ABITHAMBAL Vs. NAMASIVAYA NAICKER

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree, dated 20.11.1998, in A.S.No.67 of 1995 on the file of the Additional District Court, Tiruvannamalai, reversing the judgment and decree dated 28.04.1995 in O.S.No.136 of 1998 on the file of the District Munsif Court, Tiruvannamalai.

(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 :-