CHAKKARABANI Vs. GOPAL GOUNDER

JUDGEMENT

(1.) The second appeal is directed as against the judgment and decree dated 22. 07. 1998, in A. S. No. 23 of 1997 on the file of the Additional District Judge, Tiruvannamalai reversing the judgment and decree dated 30. 12. 1996 in O. S. No. 414 of 1988 on the file of the District Munsiff Court, Tiruvannamalai.

(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:-