LAWS(MAD)-2011-3-201

M KITTUSAMY GOUNDER Vs. C V KARTHIKEYAN

Decided On March 07, 2011
M.KITTUSAMY GOUNDER Appellant
V/S
C.V.KARTHIKEYAN Respondents

JUDGEMENT

(1.) APPEAL Suit (First APPEAL) is preferred against the judgment and decree dated 30.11.2006 in O.S.No.83 of 2005 on the file of the Additional District Court-cum- Fast Track Court No.5, Coimbatore at Thiruppur.

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

(3.) AFTER hearing the arguments of both counsel, this Court frames the following points for consideration in this First Appeal: