PALANISWAMY Vs. MUTHUSWAMY GOUNDAR

JUDGEMENT

(1.) APPEAL filed under Section 96 C.P.C. against the judgment and decree, dated 30.04.1990 made in O.S.No.130 of 1983 on the file of Subordinate Judge, Dharapuram. This appeal is against the judgment and decree dated 30.04.1990 in O.S.No.130 of 1983 on the file of Sub-Court, Dharapuram in and by which, the learned Subordinate Judge after analysing the evidence found that the plaintiff is not entitled to the suit claim and accordingly dismissed the suit.

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

(3.) THE defendant states as follows :