VELAYUTHAM Vs. K THANGAVELU

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 28.09.1999 in A.S.No.51 of 1999 on the file of the learned Additional District Judge cum Chief Judicial Magistrate, Pudukottai in reversing the judgment and decree dated 28.02.1998 in O.S.No.820 of 1980 on the file of the learned Principal District Munsif, Pudukottai.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) THE trial Court framed the relevant issues and during trial, P.W.1 was examined and Exs.A.1 to A.20 were marked. On the side of the defendants, the third defendant examined himself as D.W.1 along with D.Ws.2 to 4 and Exs.B.1 to B.8 were marked. Exs.X1 to X5 were also marked.