VILLAN (DIED) Vs. THYAGARAJAN

JUDGEMENT

(1.) The first defendant is the appellant herein. Challenging the judgment and decree dtd. 18/8/2005 made in A.S.No.94 of 2003 on the file of the Sub Court, Trichy, partly allowing the judgment dtd. 4/3/2003 in O.S.No.245 of 2000 on the file of the District Munsif Court, Musiri, he has filed the instant Second Appeal. For the sake of convenience, the parties are referred to as per their rank in the suit.

(2.) Facts leading to the filing of this second appeal, briefly narrated are as follows:

(3.) The Trial Court, based on oral and documentary evidence, dismissed the suit with the following findings: