PILLAIYER GOUNDER Vs. P MANI

JUDGEMENT

(1.) This memorandum of second appeal has been filed under Section 100 of the Code of Civil Procedure as against the judgment and decree, dated 20.7.1999 and made in the appeal in A.S. No. 158 of 1997 on the file of the learned Principal District Judge, Tiruvannam-alai reversing the judgment and decree, dated 12.9.1997 and made in the suit in O.S. No. 626 of 1988 on the file of the learned 1st Additional District Munsif, Tiruvannamalai. The defendant in the suit is the appellant herein, whereas the plaintiff is the respondent.

(2.) For easy reference, the respondent may hereinafter be referred to as the plaintiff, whereas the appellant be referred to as the defendant, wherever the context so require.

(3.) Excerpts of the facts: