K R JEYACHANDRAN Vs. R SELVARAJ (DECEASED)

JUDGEMENT

(1.) Second Appeal is filed against the Judgment and decree dated 31.01.2017 made in A.S.No.101 of 2013 on the file of the learned IV Additional District Judge, Coimbatore confirming the judgment and decree dated 21.08.2013 made in O.S.No.1146 of 2010 on the file of the learned Principal Subordinate Judge, Coimbatore.

(2.) The unsuccessful Plaintiff in both the Courts below is the appellant. The first defendant in the suit viz., Selvaraj died and his Legal Heirs are shown as respondents 1 to 3 in this Second Appeal.

(3.) Based on the above pleadings, the learned Trial Judge framed necessary issues. Before the learned trial Judge, Plaintiff himself was examined as P.W.1 and one Mr.G.Sanker was examined as P.W.2 and 14 documents were marked as Exs.A1 to 14 on the side of the Plaintiff. On the side of the defendants, the first and second defendants were examined as D.W.1, D.W.2 and one Viswanathan, Babu and S.Sakthivel (Advocate) were examined as D.W.'s 3 to 5 and 18 documents were marked as Exs.B1 to Ex.B18.