VALLITHAI Vs. ARULRAJ

JUDGEMENT

(1.) WITH the consent of the Counsel on either side and upon completion of pleadings and perusal of documents filed in the Typed Set of papers, the Second Appeal is taken up for final disposal.

(2.) THE legal representatives of the deceased defendant, Sankaralinga Nadar are the appellants herein. Aggrieved by the judgment and decree made in A.S.No.88 of 2002 on the file of the Ist Additional District Court, Tirunelveli reversing the judgment and decree dated 23.07.2001 made in O.S.No.311 of 1998 on the file of the Additional Sub Court, Tenkasi, they have preferred this appeal.

(3.) THE plaintiff examined himself as P.W.1 and marked six documents on his side. THE defendant examined himself as D.W.1 and also examined two witnesses and marked one document on his behalf.