NATARAJA PADAYACHI Vs. THANGAPRAKASAM

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 10.11.1992 made in A.S.No.142 of 1989 on the file of the Subordinate Court, Ariyalur, reversing the judgment and decree dated 26.08.1989 made in O.S.No.139 of 1983 on the file of the District Munsif, Jayamkondan.

(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 :-