PONDICHERRY COOPERATIVE WHOLESALE STORES LTD Vs. A. SUBRAMANIAM

JUDGEMENT

(1.) This appeal is arising out of the judgment and decree passed by the First Appellate Court in A.S.No.47 of 2003 dated 27.12.2004 in allowing the same after setting aside the Judgment and decree passed in O.S.No.270 of 2001 dated 19.09.2003.

(2.) For the better appreciation of this appeal, the brief averments of the plaint as well as the written statement are reproduced hereunder:

(3.) The brief averments of the plaint are as follows: