RASU PILLAI Vs. MUTHUKUMARAN

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 29. 1. 1993 passed in A. S. No. 12 of 1990 by the Subordinate Judge, Ariyalur confirming the judgment and decree dated 28. 9. 1989 passed in O. S. No. 299 of 1985 by the Principal District Munsif, Ariyalur, the second defendant in O. S. No. 299 of 1985 has filed the above second appeal.

(2.) THE facts, leading to the filing of this appeal, are as follows:

(3.) THE trial Court on the basis of oral and documentary evidence, decreed the suit filed by the plaintiffs in O. S. No. 299 of 1985. Aggrieved by the same, the second defendant filed an appeal in A. S. No. 12 of 1990 before the Subordinate Judge, Ariyalur, who dismissed the appeal. Hence, the present second appeal.