AMARESAN AND THAIRIYALAKSHMI Vs. VAIDYANATHAN

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and decree in A.S.No.209 of 1993 on the file of the Court of the Principal Subordinate Judge, Cuddalore. This appeal is against the concurrent findings of the Courts below preferred by the defendants in O.S.No.360 of 1990 on the file of the District Munsif's Court, Panruti.

(2.) The averments in the plaint in brief for the purpose of deciding this appeal sans irrelevant particulars are as follows:

(3.) The second defendant adopted the written statement filed by the first defendant which runs as follows: