GOVINDASAMY MUDALIAR Vs. PADMANABHAN

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 29.11.2001 made in A.S.No.45 of 1996 on the file of the learned Additional District Judge, Vellore, confirming the judgment and decree dated 14.03.1996 made in O.S.No.131 of 1988 on the file of the learned Principal District Munsif, Vellore.

(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 :-