JOHN KENNEDY @ MURUGAN Vs. V.GOWRI(DECEASED)

JUDGEMENT

(1.) These second appeals are directed as against the judgment and decree dated 05.01.2005, passed in A.S.Nos.382 to 384 of 2004 on the file of the VI Additional City Civil Court, Chennai, reversing the judgment and decree dated 06.07.2004 in O.S.Nos.8965 of 1995, 12471 of 1996 & 3001 of 1997 on the file of the II Assistant City Civil Court, Chennai.

(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 O.S.No.8965 of 1995 in brief is as follows :-