VELLUSAMY AND ORS Vs. KANNAN AND BALASUBRAMANIAN

JUDGEMENT

(1.) This second appeal is focussed as against the judgment and decree dated 12.11.1999 in A.S. No. 109 of 1998 on the file of the Principal District and Sessions Judge, Ramanathapuram, confirming the judgment and decree dated 26.06.1998 in O.S. No. 49 of 1996 on the file of the learned Additional District Munsif, Ramanathapuram.

(2.) The nutshell facts which are absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Per contra, denying and disputing, challenging and gainsaying the allegations/averments in the plaint, the first defendant filed the written statement which was adopted by the second defendant, with the averments which would succinctly and precisely run thus: