TRILOCHINI AND ORS. Vs. CHITRALEKHA

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 25.07.2000 made in A.S. No. 253 of 1999 on the file of the learned VII Additional District Judge, City Civil Court, Chennai, reversing the judgment and decree dated 22.12.1998 passed in O.S. No. 790 of 1995 on the file of the learned II Assistant Judge, City Civil Court, Chennai.

(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 and Exs.A.1 and A.8 and Exs.B.1 to B.50, decreed the suit. Aggrieved against the judgment and decree passed by the trial court, the defendant preferred an appeal in A.S. No. 213 of 2001 on the file of the First Additional District Judge, Erode.