PALANISAMY Vs. PALLIKOODATHAN

JUDGEMENT

(1.) This second appeal is directed as against the Judgment and Decree dated 01.03.2006 passed in A.S.No.27 of 2005 on the file of the Principal District Court, Salem reversing the Judgment and Decree dated 09.02.2005 passed in O.S.No.546 of 1999 on the file of the Additional Subordinate Court, Salem.

(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 :-