PARAKKATE SHANKARAN KESHAVAN Vs. T A SUKUMARAN

JUDGEMENT

(1.) THIS is a plaintiffs appeal against the judgment and decree dated 20-2-1989 in Short Cause Suit No. 5094/81 on the file of City Civil Court, Bombay. The appeal has been filed in Forma Pauper is. Heard both sides.

(2.) THE appellant/plaintiffs case is as follows :-

(3.) THE defence of the respondent is as follows :-