RENGASAMY PILLAI Vs. VAIDAYALINGAM PILLAI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.2 of 2003 dated 31.03.2003 in reversing the judgment of the trial court in decreeing the suit in favour of the plaintiff filed in O.S.No.388 of 2000 dated 12.11.2002.

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

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