R. AYYASWAMI CHETTIAR Vs. H. VIZHWANATHA CHETTIAR

JUDGEMENT

(1.) This second appeal is directed as judgment and decree dated 20.09.1996, in A.S.No.57 of 1993 on the file of the Principal District Court, N.A.A.Vellore, reversing the decree and judgment dated 22.02.1993 in O.S.No.502 of 1988 on the file of the Additional District Munsif, Vellore.

(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:-