R PANNEERSELVAM Vs. V P PEREIRA

JUDGEMENT

(1.) THIS appeal has been arising out of the judgment and decree dated 28.02.2007 made in O.S.No.4709 of 2001 on the file of I Additional District Court, Fast Track Court No.I, Chennai.

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

(3.) AFTER hearing the arguments of both sides counsel, the following points for determination are framed: