T.S. VIJAYA RAO Vs. SUSILA AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 30.01.2008 in A.S. No. 35 of 2006 on the file of the Principal Subordinate Court, Pondicherry reversing the Judgment and Decree dated 27.03.2006 in O.S. No. 440 of 2003 on the file of the II Additional District Munsif Court, Pondicherry.

(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, Exs.B1 to B39 and Exs.X1 and X5, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendants preferred an appeal in A.S. No. 35 of 2006 on the file of the Principal Subordinate Court, Pondicherry.