SELVARAJ Vs. MOHAMMED THAMEEM

JUDGEMENT

(1.) THE unsuccessful plaintiff in O.S.No.5 of 1996 on the file of the Principal District Munsif, Namakkal, who was also unsuccessful in A.S.No.144 of 1996 on the file of the Subordinate Court, Namakkal, has filed the above second appeal.

(2.) FOR the sake of convenience the parties are referred to as per their ranking in the suit.

(3.) AFTER framing appropriate issues, the trial Court has taken up the suit for trial and during trial, on the side of the plaintiff P.Ws.1 and 2 were examined and Exs.A1 to A4 were marked and on the side of the defendants D.W.1 was examined and Ex.B1 was marked. Exs.C1 and C2 were marked as Court exhibits.