NEELA Vs. GOVINDARAJ GOUNDAR

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiffs, animadverting upon the judgement and decree dated 26.06.2009 passed in A.S.No.94 of 2006 by the Subordinate Judge, Ranipet, Vellore District, reversing the judgment and decree of the learned District Munsif-cum-Judicial Magistrate No.1, Walajapet in O.S.No.328 of 2004. 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.) WHEREAS, in a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the plaintiffs, the learned counsel for the defendants would advance his arguments, which could tersely and briefly be set out thus: