(1.) This appeal is directed against the judgment and decree dated 27.01.2003 made in A.S.No.11 of 2002 on the file of the learned Principal District Judge, Salem, which modified the decree and judgment passed by the learned Sub Judge, Sankari, in O.S.No.98 of 1993 dated 12.11.2001.
(2.) The appellant was the defendant and the respondent was the plaintiff before the trial Court.
(3.) The brief facts of the case of the plaintiff before the trial Court would be as follows:-