D SEKAR Vs. SUBBARAYALU

JUDGEMENT

(1.) This appeal is filed against judgment and decree dated 19.9.1991 in O. S. No.179 of 1990 on the file of the Subordinate Judge, Cuddalore in and by which the learned Sub Judge after analysing the evidence in depth found that the plaintiff is entitled to suit claim and accordingly decreed the suit.

(2.) For convenience, the parties are referred as arrayed in the original suit.

(3.) Plaintiff states as follows: