A MOHAMED FAROOK Vs. MOHAMED ISMAIL

JUDGEMENT

(1.) The Second Appeal is filed by the defendants against the judgment and decree dated 31.12.2002 in A.S.No.72 of 2002 on the file of the Additional Sub-Court, Mayiladuthurai, confirming the judgment and decree dated 21.6.2002 in O.S.No.97 of 1996 on the file of the District Munsif Court, Sirkali.

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

(3.) The gist and essence of the written statement filed by the first defendant and adopted by defendants 2 and 3 are as follows: