KRISHNAMOORTHY Vs. SINGARAVEL CHETTIAR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.42 of 2003 dated 13.08.2003 in reversing the judgment of the trial court made in O.S.No.232 of 1999 dated 16.12.2002 in dismissing the suit.

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

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