T V NADANASABAPATHY Vs. T V VEERAPPAN

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree dated 23.12.1998 in A.S.No.119 of 1997 on the file of the Principal Sub-Court, Mayiladuthurai, in reversing the judgment and decree dated 24.07.1996 made in O.S.No.749 of 1992 on the file of the Additional 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: