ANTONY Vs. CHINNAPPARAJ

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 24.04.2002 made in A.S.No.56 of 2000 on the file of the Additional Sub Court, Cuddalore, reversing the judgment and decree dated 10.08.2000 made in O.S.No.656 of 1996 on the file of the Principal District Munsif Court, Cuddalore.

(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 :-