RAJAGOPAL Vs. MUNISAMY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.81 of 2002 dated 08.04.2003 in confirming the judgment and decree passed by the trial court in O.S.No.561 of 1994 dated 31.01.2000 in dismissing the suit.

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

(3.) The case of the plaintiff before the trial court would be as follows:-