S. KANDASAMY Vs. KANDASAMY GOUNDER

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 11.10.2002 made in A.S. No. 70 of 2002 on the file of the Additional District Court (Fast Track Court), Namakkal, reversing the judgment and decree dated 30.03.1995 passed in O.S. No. 667 of 1992 on the file of the Principal District Munsif Court, Namakkal.

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

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