S. KUMARASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This appeal has been filed as against the judgment and decree dated 08.08.2001 made in A.S.No.81 of 2001 on the file of the learned II Additional District Judge, Erode confirming the the judgment and decree dated 17.11.2000 made in O.S.No.483 of 1997, on the file of the learned Principal District Munsif, Erode.

(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 :-