T M SORNAM Vs. KAMALAM

JUDGEMENT

(1.) THIS Second appeal is focussed by the original plaintiffs 2 and 3, animadverting upon the judgment and decree dated 31.01.2011 passed in A.S.No.179 of 2008 (A.S.No.16 of 2004-Sub Court, Namakkal, A.S.No.3 of 2007-District Court, Namakkal) by the learned Subordinate Judge, Tiruchengode, in partly allowing the judgment and decree of the learned District Munsif, Tiruchengode in O.S.No.280 of 1996. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) IT is therefore, just and necessary to find out as to whether any substantial question of law is involved in this matter.