P NATARAJ GOUNDER Vs. N MURUGESAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate Court in A. S. No. 10 of 2002 dated 5.11.2002 in reversing the judgment and decree of the trial Court made in O. S. No. 669 of 2000 dated 5.11.2001 in decreeing the suit. The first appellant herein was the deceased plaintiff and the respondent was the defendant in the suit before the trial Court. The second appellant is the legal representative of the deceased first appellant.

(2.) The case of the plaintiff as stated in the plaint are as follows:

(3.) The case of the defendant as stated in the written statement are as follows: