CHINNASWAMY AND ORS. Vs. NATARAJAN AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 26.10.1999 in A.S. No. 77 of 1999 on the file of the II Additional District Court, Erode, confirming the Judgment and Decree dated 08.02.1999 in O.S. No. 469 of 1996 on the file of the District Munsif cum Judicial Magistrate, Perundurai.

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

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