N RAMALINGAM Vs. J SRINIVASAN

JUDGEMENT

(1.) THIS Appeal Suit (First Appeal) has been arising out of the judgment and decree dated 22.11.2006 made in O.S.No.44 of 2005 on the file of Principal District Court, Vellore.

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

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