N M GOPINATH Vs. C SREELATHA

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 15. 9. 1989 made in O. S. No. 4562 of 1983 on the file of the II Assistant Judge, City Civil Court, Madras, in and by which the learned Sub Judge after analyzing the evidence in depth decreed the suit in part while dismissing the suit in other aspect.

(2.) FOR convenience, the parties are referred as arrayed in the suit.

(3.) THE plaintiff states as follows: the plaintiff had been carrying on business at Old Door No. 376, New No. 230, N. S. C. Bose Road, Madras-1 in the name and style of M/s. Gopinaths dealing in supply and sale of machines as the Sole Proprietor of the concern. The business was started by him as early as August, 1947.