T R VENKIDUSAMY Vs. SELLAPPAKOUNDER

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.65 of 1999 dated 17.01.2002 in confirming the judgment and decree passed by the trial court made in O.S.No.123 of 1996 dated 21.07.1999 in decreeing the suit.

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

(3.) For convenience sake, the rank of parties before the trial court is maintained in this judgment.