PICHAIPILLAI Vs. VENKATACHALAM

JUDGEMENT

(1.) The brief averments find in the suit plaint in O.S. No. 118 of 1988 is as follows:

(2.) The contents contained in the written statement filed by the 2nd defendant and adopted by the 3rd defendant are as follows:

(3.) On the plaintiff's side 2 witnesses were examined and 1 exhibit was marked and on the side of the defendants 3 witnesses were examined and 22 documents were exhibited. After perused the oral testimony and documents of both sides, the trial Court has decreed the suit as prayed for accepting the contention of the plaintiff. In the appeal preferred by the 2nd defendant, the learned Principal District Judge, Tiruchirappalli confirmed the preliminary decree and judgment of the lower Court Aggrieved against that the 2nd defendant has preferred this Second Appeal.