RAMASAMY CAVOUNDAR Vs. RAJEEMA BIBI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by first appellate court in A.S.No.66 of 2001 dated 26.04.2002 in confirming the judgment and decree passed by the trial court in O.S.No.501 of 2000 dated 21.08.2001 in decreeing the suit.

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

(3.) The case of the plaintiff/respondent stated in the plaint are briefly as follows:-