SIVAPRAKASAM Vs. VENKATESAN

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree dated 26.03.2004 in A.S.No.153 of 2003 on the file of the Principal Sub-Court, Mayiladuthurai, confirming the judgment and decree dated 10.03.2003 in O.S.No.207 of 1999 on the file of the Principal District Munsif Court, Mayiladuthurai.

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

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