VISWANATHAN Vs. SAMBASIVAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A. S. No. 183 of 2005 dated 18.11.2004 in confirming the judgment and decree passed by the trial court made in O. S. No. 113 of 1999 dated 09.04.2003 in decreeing the suit.

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

(3.) The case of the plaintiff in the plaint filed before the trial Court would be as follows:-