RAVIKUMAR Vs. N SIVAGNANAM

JUDGEMENT

(1.) THIS First Appeal (Appeal Suit) arises out of the judgment and decree dated 03.09.2007 made in O.S.No.5 of 2006 on the file of the District Court, Nilgiris at Udagamandalam.

(2.) THE averments made in the plaint are as follows:

(3.) THE trial Court, after considering the averments both in the plaint and the written statement and arguments of both the counsel, framed six issues and considering the oral evidence of P.W.1 to P.W.3 and D.W.1 to D.W.3 and documentary evidence of Exs.A1 to A32, Exs.B1 to B20 and Ex.X1 series and Exs.C1 and C2, dismissed the suit, against which, the appellant/plaintiff has come forward with this First Appeal.