R. APPADURAI Vs. T.K. SAMIKKANNU

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 22.10.2002 in A.S. No. 130 of 2002 on the file of the Additional District Court -cum -Fast Track Court, Ariyalur, confirming the judgment and decree dated 30.06.1998 in O.S. No. 361 of 1994 on the file of the Principal District Munsif Court, Ariyalur.

(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 A28, Exs. B1 to B6 and Exs. C1 to C4, decreed the suit. Aggrieved against the judgment and decree passed by the trial court, the defendant preferred an appeal in A.S. No. 130 of 2002 on the file of the Additional District Court -cum -Fast Track Court, Ariyalur.