M. DEIVASIGAMANI GOUNDER Vs. S. KOMARASAMI GOUNDER

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 25.02.1999, in A.S.No.151 of 1997 on the file of the Additional Subordinate Judge, Erode reversing the decree and judgment dated 05.08.1996 in O.S.No.993 of 1986 on the file of the I Additional District Munsif Court, Erode.

(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 :-