RAJA Vs. VEDI RAJ

JUDGEMENT

(1.) This second appeal has been preferred as against the judgment and decree dated 20.03.2000 made in A.S.No.116 of 1998 on the file of the Additional District Court, Thiruvannamalai, confirming the judgment and decree dated 17.08.1998 made in O.S.No.755 of 1985 on the file of the Principal District Munsif Court, Tiruvannamalai.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-