SEMALAIAPPAN Vs. SAMPOORNAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.195 of 2000 dated 03.01.2001, in reversing the judgment and decree passed by the trial court made in O.S.No.421 of 1996 dated 12.04.1999 in dismissing the suit.

(2.) The appellant was the defendant and the respondent was the plaintiff in the suit filed before the trial court.

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