THIRUGNANAM Vs. G.RAMALINGAM

JUDGEMENT

(1.) This second appeal has been filed as against the judgment and decree dated 03.11.1997 passed in A.S.No.68 of 1987 on the file of the Principal District Court, East Thanjavur at Nagapattinam, reversing the considered judgment and decree dated 24.11.1986 made in O.S.No.82 of 1981 on the file of the Subordinate Judge, Nagapattinam.

(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 :-