AVUCHI GOUNDER (DECEASED); SENGOTTAYAN; GANAPATHY Vs. AMIRTHAM AMMAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court in A.S.No.350 of 2002 dated 8.8.2003 in confirming the judgment and final decree passed by the Trial Court made in I.A.No.669 of 1992 in O.S.No.12 of 1984 dated 25.06.1996.

(2.) The appellant herein was the appellant before the lower Court as well the 4th defendant before the Trial Court. The respondent herein was the respondent and the plaintiff before the lower Court.

(3.) The case of the petitioner/plaintiff before the Trial Court would be thus:-