STATE OF TAMIL NADU Vs. P SIVANANDHAM

JUDGEMENT

(1.) THE appeal and cross objection arise out of the judgment dated 28. 04. 1989 rendered in O. S. No. 204 of 1982 on the file of the Principal subordinate Judge, Chengalpattu in and by which the learned Subordinate Judge decreed the suit partially, while dismissing the counter claim.

(2.) MR. V. R. Thangavelu, learned Government Advocate argued for the appellant and MR. N. E. A. Dinesh, learned counsel argued for the respondent.

(3.) THE plaintiff examined one witness and marked 26 exhibits to prove his claim. THE defendant examined one witness and marked 5 exhibits to confront the claim of the plaintiff and also to sustain his counter claim. Point No. I to VII