SANTHYA Vs. RAVICHANDRAN

JUDGEMENT

(1.) The Second Appeal is filed by the plaintiffs against the judgment and decree dated dated 28.6.2002 in A.S.No.38 of 1991 on the file of the Subordinate Court, Kancheepuram, confirming the judgment and decree dated 16.4.1991 in O.S.No.444 of 1989 on the file of the Additional District Munsif Court, Kancheepuram.

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

(3.) The gist and essence of the written statement filed by the defendant (since deceased) are as follows: