VELLINGIRI GOUNDER Vs. AYYASWAMI

JUDGEMENT

(1.) THE unsuccessful plaintiff in O.S. No.711 of 1987 before the II Additional Subordinate Judge, Coimbatore is the appellant herein and his Legal Representatives have since been brought on record subsequent to his death. Similarly, the Legal Representatives of the deceased defendant also have since been brought on record.

(2.) THE case of the appellant/plaintiff, as could be seen from the plaint, is as under:

(3.) THE Trial Court, on consideration of the case of the parties, framed the following issues for consideration: