PONNUTHAI Vs. MUTHUKARUPPAN

JUDGEMENT

(1.) This appeal is filed against the order in A.S. No. 7 of 2009, on the file of the Subordinate Judge, Ramanathapuram, confirming the judgment and decree in O.S. No. 11 of 2005, on the file of the learned District Munsif cum Judicial Magistrate, Rameswaram. The appellant is the plaintiff. The respondents are the defendants in the original suit.

(2.) A brief substance of the plaint is as follows:

(3.) A brief substance of the written statement filed by the first defendant is as follows: