RAJENDRAN Vs. T K RAMADOSS NAIDU

JUDGEMENT

(1.) 1. The plaintiff in O.S.No.189 of 1982 on the file of the District Munsif Court, Tiruvallur is the appellant. This appeal is directed against the judgment and decree of the learned Subordinate Judge at Tiruvallur dated 16th October, 1986 made in A.S.No.48 of 1985 in confirming the judgment and decree of the District Munsif Court 31.1.1985 made in O.S.No.189 of 1982. The unsuccessful plaintiff before the two courts below is the Appellant.

(2.) HEARD Mr.N.Jayabalan for the appellant and Mr.V.K.Jagopalan for the Respondent.

(3.) ON appeal, the first appellate court found that Exs.B-1 and B-2 are true disbelieved and rejected the case of the plaintiff that his signature had been obtained in Exs.B-1 and B-2 which are on stamp papers. The first appellate court also found that Exs.B-1 and B-2 are binding on the plaintiff as they are valid. The challenged to Exs.B-1 and B-2 had been negatived by the two courts below and it is not as if, it is a quarter sheet of paper, but they have been typed on stamp papers and the plaintiff had admitted the signature in Ex.B-1 and Ex.B-2, besides, it has been further proved that the plaintiff and affixed his signature after having read and understood the contents.