K V VENKATARAMAN Vs. N VENKATAKRISHNAN

JUDGEMENT

(1.) This appeal has been arising out of the judgment and decree passed in C.S. No. 676 of 1999 on 7.1.2009 dismissing the suit filed by the plaintiff. The gist and essence of the averments contained in the plaint is as follows:

(2.) The defendant resisted the suit stating that;

(3.) The learned single Judge after considering the averments and the arguments of both sides, framed 8 issues and on considering the oral and documentary evidence of P.W.1 and D.W.1 and Exhibit P-1 to P-14 and Exhibits D-1 to D-10, dismissed the suit stating that Exhibit P-1 Deed of undertaking is inadmissible evidence and also not true and genuine document. Against which, the present appeal has been preferred by the plaintiff as appellant.