SOMBU PADAYACHI Vs. R K RAMASAMI NAINAR

JUDGEMENT

(1.) THIS appeal is filed against the Judgment dated 06. 09. 1990 made in O. S. No. 323 of 1989 on the file of the Sub Court, Cuddalore, in and by which the learned Subordinate Judge, considering the evidence on record, came to the conclusion that the plaintiff is entitled to the suit claim and accordingly, decreed the suit as prayed for.

(2.) FOR convenience, the parties are referred as arrayed in the suit.

(3.) THE brief facts of the case are as follows: