K.R. KIRUBAKARAN Vs. G. LAKSHMI AND ORS.

JUDGEMENT

(1.) THE Second Appeal arises out of the Judgment and Decree dated 26.2.2007 made in A.S. No. 594 of 2006 on the file of the II Additional City Civil Court, Chennai, confirming the Judgment and Decree dated 1.8.2006 made in O.S. No. 4511 of 2004 on the file of the learned XVIII Assistant City Civil Court, Chennai. The averments made in the Plaint are as follows:

(2.) THE gist and essence of the Written Statement filed by the First Defendant 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., PW 1, DW 1, DW 2 and Exs. A1, A2 & Exs. B1 to B9, decreed the Suit against the First Defendant and dismissed the Suit against the Second Defendant. Aggrieved against the Judgment and Decree passed by the Trial Court, the First Defendant preferred an Appeal in A.S. No. 594 of 2006 on the file of II Additional Court, City Civil Court, Chennai.