MARAPPA GOUNDER Vs. KANDASAMY GOUNDER

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A. S. No. 2 of 2003 in setting aside the judgment and decree passed by the trial Court in O. S. No. 25 of 1999 dated 19.02.2001.

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

(3.) The facts of the case of the plaintiff / appellant which are necessary for the disposal of the Second Appeal are as follows:-