SUBBURAM Vs. IRUDAYAM

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree, dated 30 04.1993 made in A.S. No. 100 of 1991 on the file of the Subordinate Judge, Srivilliputtur, reversing the Judgment and Decree, dated 30.07.1991 passed in O.S. No. 430 of 1990 on the file of the Principal District Munsif, Sattur.

(2.) The brief facts of the case are as follows:

(3.) The trial court after considering the oral and documentary evidence and after hearing both sides, decreed the suit as prayed for with costs. Aggrieved by the Judgment and Decree, the defendant in the suit preferred an appeal before the Sub Court, Srivilliputhur. The said first appellate court on considering the evidence on record, Judgment of the trial court and after hearing both sides reversed the Judgment and Decree passed by the trial court and dismissed the suit with costs. Against the Judgment and Decree of the first appellate court, this Second Appeal has been preferred by the plaintiff.