CHANDRAMOHAN Vs. PUSHPA

JUDGEMENT

(1.) This Second appeal is focussed by the original defendant animadverting upon the judgment and decree dated 29.11.2007 passed in A.S.No.76 of 2006 by the First Additional District Court, Erode, reversing the judgment and decree of the first Additional Sub-Court, Erode in O.S.No.870 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Narratively but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus :

(3.) Ultimately the trial Court dismissed the suit as against which the plaintiff preferred appeal. Whereupon the appellate Court decreed the suit. Being aggrieved by and dissatisfied with the judgment and decree of the first appellate Court, the defendant preferred this Second Appeal on various grounds inter alia to the effect that the first appellate Court itself simply held as though he compared the disputed signatures with the admitted signatures of the defendant in the Vakalat, deposition etc. and reversed the finding of the trial Court and decreed the original suit.