T SIVASUBRAMANIAM Vs. MUNIAMMAL

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 19.7.2005 passed by the learned Subordinate Judge, Dharapuram, Erode in A. S. No. 41 of 2004 confirming the judgment and decree dated 16.9.2004 passed by the learned District Munsif, Dharapuram, Erode in O. S. No. 6 of 2001.

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

(3.) Notices to R1 and R2 were served and despite printing of their names in the cause list, they have not appeared. R3, R4 and R5 were given up, as they are having no interest in the proceedings.