E. RAMAIAH Vs. THAMIZHCHELVAN AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 28.10.2002 in A.S. No. 5 of 1999 on the file of the Additional District Court (Fast Track Court II), Kanchipuram, confirming the Judgment and Decree dated 24.09.1998 in O.S. No. 24 of 1993 on the file of the Additional District Munsif Court, Kanchipuram.

(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 A15 and Exs.B1 to B11, dismissed the suit. Aggrieved against the judgment and decree of the trial court, the plaintiff preferred an appeal in A.S. No. 5 of 1999 on the file of the Additional District Munsif Court, Kanchipuram.