NEELAKANDAN Vs. DURAIMUTHU AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 09.01.2003 made in A.S. No. 82 of 1997 on the file of the Fast Track Court, (Additional District Court) Kancheepuram, confirming the judgment and decree dated 28.02.1997 made in O.S. No. 1204 of 1993 on the file of the Additional District Munsif Court, Kancheepuram.

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

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