V SUBRAMANIA CHETTIAR Vs. V K BALASUBRAMANIAN

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 25. 10. 1991 made in O. S. No. 139 of 1988 on the file of the Sub Court, Villupuram in and by which the learned Subordinate Judge after analysing the evidence found that the plaintiff is not entitled to suit claim and accordingly dismissed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the Original Suit. The brief facts of the case are as follows:-

(3.) PLAINTIFF states as follows:-