KALIYAPERUMAL Vs. VELAYUTHAM

JUDGEMENT

(1.) THIS Memorandum of Second Appeal has been directed against the judgment and decree dated 17.1.2002 and made in A.S. No. 157 of 2001 on the file of the learned Principal District Judge, Villupuram, dismissing the suit in O.S. No. 322 of 1998, after setting aside the judgment and decree of the learned Trial Judge dated 30.11.2000.

(2.) THE plaintiff in the suit is the appellant herein whereas the defendant is the respondent. For the sake of convenience and easy reference, the character of the parties to the suit may hereinafter be referred to as such wherever the context does require so.

(3.) THE brevity of facts of the case: -The suit properties and some other properties originally belonged to one Govinda Padayatchi, who is none other than the father of the plaintiff. The plaintiff's mother was one Chinthamani Ammal. Govinda Padayatchi had subsequently kept a concubine by name Dhanabakkiyam, through whom he had got two sons viz., the defendant Velayudham herein and one Rajamanickam.