P DHARMARAJ Vs. VEDHAMANICKAM

JUDGEMENT

(1.) The above second appeal arises out of the Judgment and Decree, dated 20.01.1997, passed in A.S.No.115 of 1994 , on the file of the Additional District Munsif, Tuticorin, confirming the Judgment and Decree, dated 30.03.1994, passed in O.S.No.250 of 1991 , on the file of the Additional District Munsif, Tuticorin.

(2.) Parties herein are hereinafter referred to as they were arrayed in the original suit.

(3.) The plaintiff in O.S.No.250 of 1991 on the file of the Additional District Munsif, Tuticorin is the appellant. The case of the plaintiff is as follows: