THAVASI THEVAR AND ORS Vs. RANGASAMY

JUDGEMENT

(1.) This second appeal is focussed by the legal representatives of the deceased original defendant challenging the judgment and decree dated 23.10.2009 passed in A.S.No.10 of 2004 on the file of the Additional Sub Court, Dindigul, in confirming the judgment and decree dated 24.07.2001 passed in O.S.No.505 of 2000 on the file of the II Additional District Munsif Court, Dindigul.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A recapitulation and re'sume' of facts absolutely necessary for the disposal of this second appeal would run thus: