THANGARAJ (DIED) Vs. BALASUNDARAM (DIED)

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 28.09.2001 made in A.S.No.55 of 2001 on the file of the Principal District Court, Perambalur, confirming the judgment and decree dated 06.12.1994 made in O.S.No.359 of 1992 on the file of the District Munsif, Ariyalur.

(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 :-