M. MUTHIAH Vs. MASILAMANI

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated in 23.07.1999 passed in A.S.No.111 of 1997 by the learned Principal Sub Judge, Tenkasi, in setting aside the judgment and decree dated 03.12.1997 passed in O.S.No.472 of 1990 by the learned District Munsif, Sankarankoil.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) BROADLY but briefly, narratively but precisely, the case of the plaintiff as stood exposited from the records could be portrayed thus: