RAMAIYA Vs. GOVERNMENT OF TAMIL NADU AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.16/2004 dated 11.08.2004 in modifying the judgment and decree passed by the trial court in O.S.No.260/99 dated 31.10.2003 in decreeing the suit.

(2.) The appellant was the plaintiff and the respondents were the defendants before the trial court.

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