DIRECTOR OF SCHOOL EDUCATION Vs. MUSLIM

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 10.09.1999 in A.S.No.3 of 1993 on the file of the learned Additional Subordinate Judge, Tirunelveli in reversing the judgment and decree dated 29.10.1992 in O.S.No.455 of 1991 on the file of the learned Principal District Munsif, Tirunelveli.

(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, on the side of the plaintiff P.Ws.1 and 2 examined and Exs.A.1 to A.10 were marked. Neither oral nor documentary evidence was adduced on the side of the defendants.