MUNIAMMAL (DECEASED) AND ORS. Vs. CHINAMMA AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 10.04.2002 made in A.S. No. 30 of 2001 on the file of the Second Additional District Sessions Judge cum Chief Judicial Magistrate at Krishnagiri, reversing the judgment and decree dated 27.02.2001 in O.S. No. 371 of 1996 on the file of the Subordinate Judge, Hosur.

(2.) THE averment 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 dismissed the suit against which the respondent herein as appellant has preferred an appeal in A.S. No. 30 of 2001. The said appeal in A.S. No. 30 of 2001 came to be allowed, against which the present second appeal has been preferred by this appellants/defendants.