S ARULDASS Vs. P D AYYASAMY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.23 of 1999 dated 06.08.2001 in confirming the judgment of the trial court made in O.S.No.129 of 1996 dated 30.06.1999 in decreeing the suit with costs.

(2.) The appellant was the defendant and the respondent was the plaintiff before the trial court.

(3.) The case of the plaintiff as stated in the plaint before the trial court would be as follows:-