KUMAR Vs. BALARAMAN

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 17.08.2010 passed by the learned II Additional Subordinate Judge, Villupuram in A.S.No.79 of 2009 confirming the judgment and decree dated 29.07.2009 passed by the learned Principal District Munsif, Villupuram in O.S.No.169 of 2006.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) After hearing both sides, I have been of the considered view that the following substantial questions of law do arise in the facts and circumstances of this case. 1. Whether the plaintiff discharged his burden of proof to prove that D1 signed Ex.A6, the agreement to sell"