NARAYANASWAMY NAICKER Vs. RUKMANI AMMAL

JUDGEMENT

(1.) THE defendant, who has lost in both the courts below, is the appellant in this Second Appeal.

(2.) ONE Chinna Azhagammal filed a suit in O.S. No. 96 of 1991 on the file of the Court of the District Munsif, Aruppukkottai. Pending suit she died. Therefore, the daughters of the said Chinna Azhagammal, the respondents herein, came on record as the plaintiffs 2 and 3 in the said suit.

(3.) ON the basis of the above submissions, the learned counsel for the appellant mainly contended that the appreciation of the evidence available on record by the courts below has not been properly done and that therefore, the interference of this Court is warranted.