S GURUSWAMY GOUNDER Vs. TAMIL NADU GOVT

JUDGEMENT

(1.) SECOND Appeal filed under Section 100 of the CODE OF CIVIL PROCEDURE, 1908 judgment and decree dated 01.04.1999 made in A.S.No,215 of 1998 on the file of I Additional District Judge and Chief Judicial Magistrate, Erode reversing the Judgment and Decree passed in O.S.No.1277 of 1990, dated 31.12.1996 on the file of II Additional District Munsiff Court, Erode.) The above SECOND Appeal arises against the judgment and decree in A.S.No,215 of 1998 on the file of I Additional District Judge cum Chief Judicial Magistrate, Erode reversing the Judgment and decree in part and confirming the rest of the Judgment and Decree in O.S.No.1277 of 1990 on the file of II Additional District Munsiff Court, Erode.

(2.) THE plaintiffs have filed the suit for the following relief:

(3.) BEFORE the trial court, 3rd plaintiff was examined as P.W.1 and 4 documents were marked as Exs.A1 to A4. On the side of the defendants, 2 witnesses were examined and no document was marked. The trial court, after taking in to consideration the oral and documentary evidence of both sides, dismissed the suit.