YACOOB GHAN Vs. JAIBOON BIBI

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree, dtd. 15/9/2014, made in A.S. No. 33 of 2012, on the file of the Subordinate Court, Kulithalai, reversing the judgment and decree, dtd. 6/7/2012, made in O.S. No. 142 of 2007, on the file of the District Munsif Court, Kulithalai. The appellant herein is the plaintiff and the respondents herein are the defendants in the original suit.

(2.) Brief substance of the plaint, in O.S. No. 142 of 2007, is as follows:

(3.) Brief substance of the written statement filed by the first defendant adopted by the second defendant, in O.S. No. 142 of 2007, is as follows:-