YASWANTH RAO Vs. S SUBBARAYA MANIYAKARAN

JUDGEMENT

(1.) DEFENDANT is the appellant.

(2.) THIS appeal arises out of the judgement passed by the Subordinate Judge, Krishnagiri, dated 31.12.1986 in A.S. No. 18/1984 remitting the suit O.S. No. 363/1980 to the trial court for fresh disposal in the light of the directions given in the judgment.

(3.) THE defendant in his written statement contends briefly as follows: