V. EASWARAMURTHY Vs. N. GOPALAN & ORS.

JUDGEMENT

(1.) The appellant/defendant, who lost the case before the lower appellate court filed the second appeal before this court as against the order reversing the judgment passed by the lower appellate court in A.S. No. 6 of 2001.

(2.) The sum and substance of the averments made in the plaint are as follows:

(3.) The defendant filed the written statement. The sum and substance of the averments made in the written statement are as follows: