LAWS(MAD)-2008-1-401

GANAPATHY THEVAR Vs. SHANMUGA THEVAR

Decided On January 25, 2008
GANAPATHY THEVAR Appellant
V/S
SHANMUGA THEVAR Respondents

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 29.11.1999 passed in A.S.No.8 of 1999 by the learned Sub Judge, Pattukkottai, in confirming the judgment and decree dated 30.07.1999 passed in O.S.No.8 of 1989 by the learned District Munsif, Pattukkottai.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) THE trial Court framed the relevant issues. During trial, P.W.1 and P.W.2 were examined and Exs.A.1 to A.3 were marked on the side of the plaintiff. D.W.1 to D.W.3 were examined and Exs.B.1 to B.3 were marked on the side of the defendant.