NAVAMMAL Vs. MURGESAN

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed by the learned First Appellate Court in A.S.No.99 of 2002, dated 26.08.2004, in confirming the judgment and decree passed by the trial Court in O.S.No.590 of 1997 dated 8.3.2002.

(2.) THE appellants are the defendants and the respondent is the plaintiff before the Trial Court.

(3.) THE Trial Court had framed necessary issues and had entered trial. THE trial Court has examined witnesses on either side and received documents as Exhibits and had come to the conclusion of decreeing the suit as prayed for.