RENGASWAMI Vs. RAMASWAMI

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 14. 8. 1992 in O. S. No. 382 of 1987 on the file of the First Additional Sub Court, Erode in and by which, the learned Sub Judge after analysing the evidence in depth found that the plaintiff is not entitled to suit claim and accordingly dismissed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the Original Suit. The brief facts of the case are as follows:-

(3.) PLAINTIFF states as follows:-