M.RAJU Vs. DEEPA

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 01.03.2005, in A.S.No.29 of 2004 on the file of the District Court at Ooty, reversing the judgment and decree dated 12.07.2004 in O.S.No.225 of 1998 on the file of the Sub Court at Ooty.

(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 :-