PERIYASAMY Vs. KASI AMMAL AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 30.11.2007 in A.S. No. 153 of 2006 on the file of the Principal Subordinate Court, Vridhachalam reversing the Judgment and Decree dated 01.08.2006 in O.S. No. 343 of 1997 on the file of the District Munsif cum Judicial Magistrate Court, Thittakudi.

(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 to P.W. 3, D.W. 1, D.W. 2 and Exs. A1 to A7, Exs. B1 to B7 and Exs. C1 and C2, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendants preferred an appeal in A.S. No. 153 of 2006 on the file of the Principal Subordinate Court, Vridhachalam.