HIRUDAYA DASS Vs. GOVINDARAJ

JUDGEMENT

(1.) THE plaintiff in O.S.No. 178 of 1981 on the file of the Principal District Munsif, Karaikkal who had succeeded before the trial court and lost before the first appellate court is the appellant. This second appeal is directed against the judgment and decree of the learned First Additional District Judge, Pondicherry at Karaikkal made in A.S.No. 15 of 1983 dated 9.7.1984 in reversing the judgment and decree of the trial court.

(2.) AT the time of admission the following two substantial questions of law were framed by this Court:

(3.) THE trial court framed as many as nine issues. THE plaintiff had examined himself while the defendant had examined two witnesses. THE plaintiff marked Ex.A.1 to A.10 while the defendant marked Exs. B.1 to B.10. On a consideration of oral and documentary evidence, the trial court held that the contract of sale entered, between the plaintiff and the owner is valid and also found that the plaintiff was put in possession of the suit property in terms of contract of sale.