KANNIAH NAIDU Vs. J. RADHAKRISHNAN

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 01.02.1999 in A.S. No.55 of 1998 on the file of the Additional District Court, Tiruvannamalai, in reversing the judgment and decree dated 02.01.1998 in O.S. No.222 of 1993 on the file of the Additional District Munsif Court, Tiruvannamalai.

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

(3.) THE gist and essence of the additional written statement filed by the defendant are as follows: