VARADARAJAN Vs. ANGUSAMY

JUDGEMENT

(1.) The Second Appeal is filed against the judgment and decree dated 20.07.2006 made in A.S. No. 75 of 2006 on the file of the Sub Court, Mannargudi, confirming the judgment and decree passed by the District Munsif Court, Mannargudi dated 06.12.2005 passed in O.S. No. 143 of 2004. The brief averments of the plaint are as follows:

(2.) The brief averments of the written statement filed by the defendant are as follows:

(3.) The Trial Judge framed the following issues:-