M. BAMA Vs. R. NIRUPAMA AND ORS.

JUDGEMENT

(1.) This Appeal Suit has been filed by the Plaintiff, who was unsuccessful before the Trial Court, aggrieved against the judgment and decree, dated 30.12.2011, (made in O.S. No. 2488/2011, by the learned Additional District Judge, FTC III, Chennai. For the sake of convenience and for easy reference, in this judgment, the parties are hitherto described as they were arrayed before the Trial Court. The case of the Plaintiff, as set out in the Plaint, is as follows:

(2.) In the Written Statement filed by the 3rd Defendant, which was adopted by the Defendants 4 to 7, it is averred as follows:

(3.) The Trial Court, after framing necessary issues on the above pleadings, on the side of the Plaintiff, examined PW. 1 and marked Ex. A1 to A21 and on the side of the Defendant, examined D.W. 1. On consideration of the oral and documentary evidence, the Trial Court dismissed the suit. Hence, this Appeal Suit has been filed.