CHANDRAPPA Vs. S.VIJAYENDRA

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 25.10.2000, in A.S.No.4 of 1997 on the file of the Subordinate Court, Hosur, confirming the decree and judgment dated 29.11.1996 in O.S.No.401 of 1989 on the file of the District Munsif Court, Hosur.

(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 :-