KAMALAMMAL ALIAS KAMALAM Vs. GANAPATHY APPAN

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 29.10.1990 made in O.S.No.204 of 1989 on the file of the Subordinate Judge's Court, Tirupur in and by which the learned Sub Judge after analysing the evidence in depth found that the plaintiff is not entitled for the suit claim and accordingly dismissed the suit.

(2.) THE present appeal is filed by the plaintiff against such finding. For convenience, the parties are referred as arrayed in the original suit.

(3.) M/s. Kamala, Chandrakumar, Subramaniam and Govindasamy were examined as P.Ws 1 to 4. Ex.A.1 to Ex.A.21 were marked on the side of the plaintiff to prove the claim of the 3rd defendant. Mr.Velusamy was examined as D.W.1 and no documents were filed to confront the claim of the plaintiff.