K DAKSHINAMOORTHY Vs. D VISWANATHAN

JUDGEMENT

(1.) THE suit was filed by the plaintiffs/appellants herein seeking

(2.) BRIEF facts leading to the filing of the second appeal are given as under:-

(3.) THE learned trail Judge, on appreciation of evidence produced by both sides and on perusing the Advocate Commissioner's report, dismissed the suit filed by the plaintiff. Aggrieved by the same, when an appeal was filed, the learned first appellate Court dismissed the appeal filed by the plaintiff, confirming the judgment and decree passed by the learned trial Court. As against which, the present second appeal has been filed by the plaintiff/appellants herein.