K RAMASAMI Vs. CHINNAMMAL

JUDGEMENT

(1.) THIS Second Appeal is filed against the Judgement and Decree dated dated 20.4.1993 made in A.S. No. 362 of 1992 on the file of the Court of Second Additional District Judge, Trichy in and by which the learned Second Additional District Judge allowed the appeal reversing the Judgment and Decree dated 30.6.1992 in O.S. No. .179 of 1986 on the file of the Subordinate Court, Karur.

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

(3.) THE plaintiff was examined as PW.1. Exs.A1 to All were marked on the side of the plaintiff to prove his claim. THE second defendant was examined as DW.1. No document was marked on the side of the defendants to disprove the claim of the plaintiff.