RAJENDRAN Vs. JEYAPACKIYAM

JUDGEMENT

(1.) This Second Appeal is focussed by the original plaintiffs animadverting upon the judgment and decree dtd. 11/9/2008, passed in A.S.No.63 of 2006 by the learned Subordinate Judge, Thoothukudi in confirming the judgment and decree dtd. 30/12/2005, passed in O.S.No.629 of 2004 by the learned Additional District Munsif, Thoothukudi.

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

(3.) The whole hit and caboodle of facts giving rising to the filing of the Second Appeal as stood exposited from the records would run thus: