BALAKRISHNAN Vs. VENKATARAMAN

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 27.04.1998 made in A.S.No.92 of 1997 n the file of the Additional Sub -Court, Mayiladuthurai, reversing the judgment and decree dated 30.01.1996 made in O.S.No.531 of 1993 on the file of the Additional District Munsif Court, Mayiladuthurai.

(2.) THE averments made in the plaint are as follows: -

(3.) THE gist and essence of the written statement filed by the defendant is as follows: