A V PASUPATHY Vs. S DAMODARAN

JUDGEMENT

(1.) THIS appeal suit is filed by the plaintiff against the judgment and decree dated 23. 03. 1990 in O. S. No. 5058 of 1983, on the file of the XV Assistant Judge, City Civil Court, chennai in and by which the learned Sub-Judge after analysing the evidence in depth found that the plaintiff is not entitled to the suit claim and accordingly dismissed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the suit. The plaintiff states as follows:

(3.) THE third defendant stated as follows: