LAWS(MAD)-2020-2-140

R.VARADARAJ Vs. PATTI CHETTIAR

Decided On February 05, 2020
R.VARADARAJ Appellant
V/S
Patti Chettiar Respondents

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 30.07.1996, in A.S.No.97 of 1995 on the file of the I Additional District Judge and Chief Judicial Magistrate of Coimbatore reversing the decree and judgment dated 23.02.1995 in O.S.No.2036 of 1990 on the file of the III Additional District Munsif of Coimbatore.

(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 :-