P MURUGESAN Vs. S AVINASILINGAM CHETTIER DIED

JUDGEMENT

(1.) APPEAL against the judgment and decree made in A.S.No.21 of 1982 dated 21.9.1982 on the file of the First Additional Subordinate Judge, Coimbatore confirming the decree granted in favour of the plaintiff in O.S.No.436 of 1981 on the file of the Third Additional District Munsif, Coimbatore dated 1.10.1981.

(2.) THE twice defeated defendant is the appellant in the second appeal.

(3.) AGGRIEVED by the said findings and decree granted by the trial court, the defendant preferred an appeal in A.S.No.21 of 1982 before the I Additional Subordinate Judge in Coimbatore. The learned Subordinate Judge, Coimbatore by the impugned judgment dated 21.9.1982 dismissed the appeal confirming the findings and decree granted by the trial court. Therefore, the defendant has come forward with this second appeal.