SUNDARAM Vs. SELVAN ALIAS SELVAM

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree passed by the First Appellate Court in A. S. No. 30 of 2003 dated 20.10.2003 in reversing the judgment of the trial Court in decreeing the suit in favour of the plaintiff in O. S. No. 476 of 1996 dated 10.03.2003.

(2.) The appellant was the plaintiff and the respondents were the defendants before the trial Court.

(3.) The brief facts of the plaintiff's case before the trial Court would be thus: