RAHMATHULLAH Vs. KANNAN

JUDGEMENT

(1.) THE Appellant/Plaintiff (during his life time) has preferred this instant Second Appeal as against the Judgment and Decree dated 24.11.1994 in A.S.No.35 of 1990 passed by the Learned Subordinate Judge, Thiruvannamalai, in reversing the Judgment and Decree dated 30.04.1990 in O.S.No.415 of 1987 passed by the Learned District Munsif, Polur.

(2.) THE Appellants 2 to 6, consequent to the death of the Appellant/Plaintiff, have been brought on record as his Legal Representatives as per order dated 03.12.2007 in C.M.P.No.1809 of 2007.

(3.) BEFORE the trial Court, in the main suit during trial, 1 to 8 issues have been framed for adjudication. On behalf of the Appellant/ Plaintiff (later deceased), witness P.W.1 has been examined and Exs.A.1 to A.12 have been marked. On the side of Respondents/ Defendants, witness D.W.1 has been examined and Exs.B.1 to B.11 have been marked.