V PURUSHOTHAMAN Vs. M VELU GOUNDER; IRISSAMMAL; GOVINDARASU

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.5 of 2003 dated 27.08.2003 in reversing the judgment of the Trial Court made in O.S.No.720 of 1999 dated 13.11.2002 in decreeing the suit in favour of the plaintiff.

(2.) The plaintiff is the appellant and the defendants are the respondents in this appeal.

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