A.GOVINDARAJ Vs. SHANMUGAM

JUDGEMENT

(1.) The second appeal is directed as against the judgment and decree dated 22.10.2003, in A.S.No.94 of 2002 on the file of the Principal District Judge, Vizhupuram District at Vizhupuram confirming the judgment and decree dated 17.11.2000 in O.S.No.46 of 1994 on the file of the Principal District Munsiff, Thirukkovilur.

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

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