RAMASWAMY GOUNDER Vs. PALANICHAMY GOUNDAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the judgment and decree dated 10.08.1998 in A.S. No 39 of 1984.

(2.) The facts which are necessary for the disposal of this appeal are as follows:-

(3.) The learned counsel for the Appellant/Plaintiff assailing the judgment of the First Appellate court contended that the plaintiff has clearly established the genuineness of his agreement and considering the conflicting statements of the witnesses, the Trial court had rightly drawn adverse inference against the defendants and rightly decreed the suit.