SPECIAL GRADE TOWN PANCHAYAT Vs. ARASI

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 13.12.1999 passed in A.S. No.149 of 1997 on the file of the II Additional District Court, Tirunelveli, confirming the Judgment and Decree, dated 12.12.1995 passed in O.S. 502 of 1993 on the file of the District Munsif Court, Valliyoor, in decreeing the suit.

(2.) HEARD the learned counsel for the appellant.

(3.) THE trial Court framed the relevant issues. During trial, on the side plaintiff, without oral evidence, Exs.A.1 to A.11 were marked and on the side of the defendant D.W.1 was examined and Exs.B.1 and B.2 were marked. Ultimately, the trial Court decreed the suit.