LAWS(MAD)-2012-1-115

M R KUMARA DEV Vs. BHAVANI

Decided On January 20, 2012
M.R.KUMARA DEV Appellant
V/S
BHAVANI Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court (Additional District and Sessions Judge, Fast Track I, Chennai) in A.S.No.162 of 2000 dated 28.08.2003 in reversing the judgment of the trial Court (III Assistant City Civil Court, Chennai) in decreeing the suit in O.S.No.4270 of 1994 dated 30.07.1998.

(2.) The plaintiff is the appellant and the defendant is the respondent, in this appeal.

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