VENKATESAN Vs. JAYARAMAN

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed by the learned First Appellate Court in dismissing the appeal in A.S.No.13 of 2002 and the I.A.No.109 of 2002, an application for reception of additional evidence dated 12.12.2002 by confirming the judgment and decree passed in O.S.No.154 of 1993 dated 19.02.2002 of the Trial Court.

(2.) THE plaintiff is the appellant and the defendant is the defendant before the Trial Court.

(3.) THE trial Court had framed necessary issues on the pleadings of both parties and entered trial. After appraisal of the oral and documentary evidence and also Commissioner's report and sketch, the learned trial Court had come to the conclusion of dismissing the suit with costs.