G. SEKAR Vs. K. MASILAMANI

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 03.11.2003 in A.S. No. 6 of 2000 on the file of the Additional District Judge Fast Track Court III, Chengalpattu at Poonamalee confirming the Judgment and Decree dated 05.11.1999 in O.S. No. 212 of 1992 on the file of the learned Subordinate Judge, Poonamalee.

(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, D.W. 2 and Exs. A1 to A6 and Exs. C1 and C2, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendant preferred an appeal in A.S. No. 6 of 2000 on the file of the learned Additional District Judge, Fast Track Court III, Chengalpattu.