MURUGESAN Vs. J. KANNAYIRAM AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 23.12.1987 in A.S. No. 123 of 1986 on the file of the learned District Judge, Chengapattu.

(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, D.W.1 to D.W.4 and Exs.A1 to A22 and Exs.B1 to B17, dismissed the suit. Aggrieved against the judgment and decree of the trial court, the plaintiffs preferred an appeal in A.S. No. 123 of 1986 on the file of the District Court, Chengalpattu.