DURAISAMY Vs. MARIMUTHU

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 11.01.2005 made in A.S.No.54 of 2004 on the file of the Additional Sub Court, Erode, reversing the judgment and decree dated 26.02.2004 made in O.S.No.316 of 2002 on the file of the Additional District Munsif Court, Erode.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiffs in brief is as follows :-