G VENKATESAN Vs. P RAJAMNICKAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.51 of 2003 dated 23.09.2009 in confirming the judgment and decree passed by the trial Court in O.S.No.200 of 1992 dated 23.01.2003 in decreeing the suit.

(2.) The appellants herein were the defendants and the respondent was the plaintiff before the trial Court.

(3.) The case of the plaintiff in the amended plaint in brief before the trial Court would be thus:-