M. ARUNACHALA Vs. THE GENERAL MANAGER AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 17.08.2006 in A.S. No. 471 of 2005 on the file of the Additional District Judge, Fast Track Court No. II, Chennai -1 confirming the Judgment and Decree dated 18.09.2003 in O.S. No. 4075 of 1997 on the file of the learned XV Assistant Judge, City Civil Court, Chennai.

(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 and Exs.A1 to A13 and Exs.B1 to B18, dismissed the suit. Aggrieved against the judgment and decree of the trial court, the plaintiff preferred an appeal in A.S. No. 471 of 2005 on the file of the learned Additional District Judge, Fast Track Court No. II, Chennai -600 001.