VAJJIRAM Vs. ANNADURAI

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 31.07.2000, in A.S.No.38 of 1998 on the file of the III Additional District Judge, Krishnagiri, confirming the decree and judgment dated 27.02.1998 in O.S.No.209 of 1990 on the file of the Sub Court, Krishnagiri.

(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 :-