KOMARA GOVINDAN Vs. C. GOVINDAN

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 15.07.2003 in A.S. No. 85 of 2002 on the file of the II Additional District Court, Salem, confirming the judgment and decree dated 30.07.2002 in O.S. No. 659 of 1999 on the file of the Principal District Munsif Court, Salem.

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

(3.) THE Learned Trial Judge after considering the averments both in the plaint and written statement and arguments on either side counsel, has framed necessary issues and on perusing the oral and documentary evidence viz., P.W.1, D.W.1 to D.W.3 and Exs.A1 to A4 and Exs.B1 to B7, decreed the suit except future mesne profits. Aggrieved against the judgment and decree passed by the trial court, the defendant preferred an appeal in A.S. No. 85 of 2002 on the file of II Additional District Court, Salem.