KARUPATHAL Vs. PALANI NAICKER ALIAS K.PALANIAPPAN(DIED)

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 01.12.1995, passed in A.S.No.55 of 1995 on the file of the learned Subordinate Judge, Udumalpet, confirming the judgment and decree dated 23.12.1994 in O.S.No.587 of 1989 on the file of the learned District Munsif, Udumalpet.

(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 :-