R GANESAN Vs. K RAMANATHAN

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 07.08.2001 made in A.S. No. 15 of 2001 on the file of the Sub Judge, Pattukottai and confirmed the judgment and decree dated 23.03.2001 made in O.S. No. 7 of 1999 on the file of the District Munsif, Pattukottai.

(2.) The averments made in the plaint is as follows:

(3.) The gist and essence of Written Statement filed by the defendant is as follows: