LAWS(MAD)-2010-3-41

V ANGAPPAN Vs. PALANIAPPAN

Decided On March 23, 2010
V.ANGAPPAN Appellant
V/S
PALANIAPPAN Respondents

JUDGEMENT

(1.) The 6th defendant, who lost his case before both the courts below, has filed this Second Appeal against the Judgement and Decree dated 14.11.2000 passed in AS.No.211/1999 by the learned II Additional District Judge, Coimbatore, confirming the Judgement and Decree dated 27.10.1998 passed in OS.No.2200/1994 by the learned I Additional District Munsif, Coimbatore.

(2.) The case of the Plaintiffs/the Respondents 1 to 3 herein is as follows:-

(3.) The case of the Respondents 4 to 8/the Defendants 1 to 5 and the Appellant/6th Defendant is as follows:-