RAJAYYAN Vs. RAYAPPAN

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 11.01.2005 in A.S.No.173 of 2003 on the file of the learned District Judge, Kanyakumari at Nagercoil in reversing the judgment and decree dated 04.08.2003 in O.S.No.113 of 1997 on the file of the learned Subordinate Judge, Padmanabhapuram.

(2.) THE parties are referred to hereunder according to the litigative status before the trial Court.

(3.) THE trial Court framed the relevant issues. During trial, the plaintiff examined himself as P.W.1 alongwith P.Ws.2 and 3 and Exs.A.1 to A.5 were marked. THE defendant examined himself as D.W.1 along with D.W.2 and Exs.B.1 to B.6 were marked.