SUDHAKARAN Vs. VEDHAVALLI AMMAL TRUST

JUDGEMENT

(1.) THE judgment and decree, dated 31.01.2006 made in A.S. No.112 of 2004 on the file of the learned Additional Sub Judge, Tindivanam, confirming the judgment and decree, dated 27.7.2004 and made in O.S. No.351 of 2001 on the file of the learned Principal District Munsif, Tindivanam are under challenge in this memorandum of second appeal.

(2.) THE appellant is the plaintiff in the suit in O.S. No.351 of 2001, whereas the respondent is the defendant.

(3.) THE brief averments, in the plaint, leading to the filing of the suit before the trial Court are as under: -