G ANUSHYA Vs. VEERASAMY NAIDU

JUDGEMENT

(1.) 1. The Second Appeal is directed against the judgment and decree made in A.S.No.317 of 1992, dated 28.10.1999 on the file of the Principal Sub-Court, Nagapattinam.

(2.) FOR the sake of convenience, the parties are addressed as plaintiff and defendant.

(3.) BEFORE the Trial Court, the plaintiff examined himself as PW.1 and on his side, one Mr. R. Subramaniam was examined as PW.2. 8 documents were marked. The defendant examined himself as DW.1 and on his side, one Mr. Abdul Rahman was examined and 37 documents were marked. On going through the pleadings and documents, the Trial Court framed the following issues: