MEHALA Vs. PADMANABHAN AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 25.09.1998 in A.S. No. 26 of 1998 on the file of the Sub Court, Bhavani reversing the Judgment and Decree dated 22.01.1998 in O.S. No. 110 of 1996 on the file of the Principal District Munsif Court, Bhavani.

(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, P.W.2, D.W.1, D.W.2 and Exs.A1 to A4 and Exs.B1 to B12, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendants preferred an appeal in A.S. No. 26 of 1998 on the file of the Sub Court, Bhavani.