MUNUSAMY Vs. NAVA PILLAI

JUDGEMENT

(1.) (Second Appeal against the judgment and decree dated 29.9.2006 made in A.S.No.5 of 2006 on the file of the Principal District Court at Villupuram against the judgment and decree dated 28.9.2005 made in O.S. No.134 of 2000 on the file of the Subordinate Judge at Kallakurichi.) The defendant in O.S.No.134 of 2000 before the learned Sub-ordinate Judge at Kallakurichi is the appellant in the second appeal. The plaintiff thereon is the respondent.

(2.) FOR convenience sake, the parties in the second appeal are referred to as per their rank in the suit.

(3.) THE defendant filed the written statement containing the following facts:-