K. KANNAIYAN Vs. MOHAMMED ISSAK AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 20.11.1998 made in A.S. No. 13 of 1998 on the file of the Principle Subordinate Judge, Mayiladuthurai confirming the judgment and decree dated 22.10.1997 made in O.S. No. 89 of 1996 on the file of the Additional District Munsif, Mayiladuthurai.

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

(3.) THE Learned Trial Judge after considering the averments made in the plaint, written statement and additional written statement and arguments on either side counsel, has framed necessary issues and on perusing the oral and documentary evidence decreed the suit against which the 1st defendant as appellant has preferred an appeal in A.S. No. 13 of 1998. The said appeal in A.S. No. 30 of 2001 came to be dismissed, against which the present second appeal has been preferred.