SAMBANDASAMY MUDALIAR Vs. M ANBU AMMAL

JUDGEMENT

(1.) THE defendant in O.S.No.255 of 1989 on the file of the Principal Subordinate Court, Pondicherry is the appellant in the above second appeal.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking in the suit.

(3.) ON a careful consideration of the oral and documentary evidence adduced in the case, the Trial Court dismissed the suit. Being aggrieved by that, the plaintiff filed an appeal in A.S.No. 54 of 1992 on the file of the Principal District Judge at Pondicherry. The appeal was allowed. Being aggrieved by that, the defendant has filed the above second appeal.