GOVINDA KOUNDAR Vs. P NATARAJAN

JUDGEMENT

(1.) The above Second Appeal is directed against the judgment and decree dated 30.4.1993 rendered in A.S.No.16 of 1992 by the Court of Subordinate Judge, Arni thereby dismissing the said appeal preferred against the judgment and decree dated 7.12.1991 rendered in O.S.No.711 of 19 90 by the Court of District Munsif, Arni.

(2.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the respondents herein have filed the suit in O.S.No.711 of 1990 before the Court of District Munsif, Arni claiming a sum of Rs.1,000/= as damages from the appellant/defendant on ground that the appellant de lit fire to the sugarcane crop of the plaintiffs. The appellant/ defendant filed a written statement thereby denying the allegation of the respondents/plaintiffs and in turn alleging that the respondents/ plaintiffs have only lit fire to his sugarcane crop.

(3.) Based on the above pleadings, the trial Court has framed five issues, viz.: