LAWS(MAD)-2008-4-276

GOPALIAPPA Vs. MADANAGIRIAPPA

Decided On April 04, 2008
GOPALIAPPA Appellant
V/S
MADANAGIRIAPPA Respondents

JUDGEMENT

(1.) THE plaintiff in the suit is the appellant herein. Aggrieved by the judgment and decree dated 22.02.1996 passed in A.S.No.17 of 1996 on the file of the Sub Court, Hosur in reversing the judgment and decree of the Court of the District Munsif, Hosur in O.S.No.189 of 1983 dated 12.11.1992, the plaintiff has preferred this appeal.

(2.) THE case of the plaintiff, Gopaliappa, as put forth before the Trial Court is as follows:

(3.) THE Lower Appellate Court, on evaluation of the oral and documentary evidence available on record, raised the following questions for consideration: