T.VENKATARAMAN Vs. T.SETHURAMAN

JUDGEMENT

(1.) This second appeal is preferred as against the judgement and decree passed in A.S.No.28 of 2001 on the file of the Principal District Judge, Nagapattinam dated 14.08.2001, as confirmed by the judgment and decree passed in O.S.No.163 of 1999 on the file of Principal Subordinate Judge, Mayiladuthurai dated 21.11.2000.

(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: