N. PALANIVEL Vs. S. PALANIVEL

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 28.10.2004 made in A.S. No. 372 of 2002 on the file of the Additional District Court, Namakkal, reversing the judgment and decree dated 14.11.1997 passed in O.S. No. 740 of 1992 on the file of the District Munsif Court, Namakkal.

(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 evidences viz., P.W.1, P.W.2, D.W.1, D.W.2 and Exs.A.1, A.2, Ex.B.1 and Exs.C.1 to C.4, dismissed the suit. Aggrieved against the judgment and decree passed by the trial court, the plaintiff preferred an appeal in A.S. No. 372 of 2002 on the file of the Additional District Court, Namakkal.