PALANIVELU Vs. KANNAPPA UDAYAR

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 6.7.1993 passed in A.S.No.126 of 1989 on the file of the Subordinate Court, Virdhachalam reversing thejudgment and decree dated 15.7.1989 made in O.S.No.633 of 1983 on the file of the District Munsif Court, Kallakurichi.

(2.) THE averments made in the plaint are as follows:

(3.) EMPHASISING the above contentions, the learned counsel would submit that the plaintiff is not entitled for the relief sought for by him in the suit.