KARTHIKEYAN Vs. THYAGARAJAN

JUDGEMENT

(1.) This appeal has been filed as against the Judgment and the Decree dated 06.07.2000 passed in A.S.No.181 of 1998 on the file of the Principal District Court, Villupuram, confirming the Judgment and the Decree dated 13.08.1998, passed in O.S.No.323 of 1991 on the file of the Principal District Munsif's Court, Tirukoilur.

(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 :-