SADAYAN AND ORS. Vs. PARAMASIVAM AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 20.07.2001 in A.S. No. 76 of 2000 on the file of the III Additional District Court, Salem, modifying the Judgment and Decree dated 08.09.1999 in O.S. No. 484 of 1994 on the file of the II Additional District Munsif Court, Salem.

(2.) THE averments made in the plaint are as follows: -

(3.) THE Learned Trial Judge after considering the averments both in the plaint and written statement and arguments on either side counsel has framed necessary issues and on perusing the oral and documentary evidence viz., P.W.1, P.W.2 D.W.1 to D.W.5 and Exs.A1 to A16 and Exs.B1 to B12, decreed the suit as prayed for in the plaint. Aggrieved against the judgment and decree of the trial court, the defendants 2 to 4 preferred an appeal in A.S. No. 76 of 2000 on the file of the III Additional District Court, Salem.