NAGORE ANDAVAR SAMBIRANICHATTY DHOOPAM FAMILY TRUST NAGAPATTINAM REPRESENTED BY THE TRUSTEE AZEEZ RAHMAN Vs. S JEGABAR ALI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court made in A.S.No.49 of 2004 dated 16.09.2004 in confirming the judgment and decree passed by the trial court in dismissing the suit filed in O.S.No.276 of 2001 dated 30.01.2004.

(2.) The appellant is the plaintiff and the respondent is the defendant.

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