S NACHIMUTHU Vs. S RAJARAM

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the plaintiff as against the judgment and decree dated 06.01.2004 passed by the learned Additional District and Sessions Judge (Fast Track Court No.III), Coimbatore in O.S.No.112 of 2003, which was filed for recovery of money.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) IN a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the appellants, the learned counsel for the respondent/defendant would pilot his argument, inviting the attention of this court to the various portions of the evidence and a thumb nail sketch of the same would run thus: