XAVIER SUNDARAJ Vs. KHADER BASHA DIED

JUDGEMENT

(1.) THIS Second appeal is focussed by the original plaintiffs, animadverting upon the judgment and decree dated 25.11.09 passed in A.S.No.17 of 2009 by the Additional District Judge (Fast Track Court II) Ranipet, reversing the judgment and decree of the learned District Munsif cum Judicial Magistrate, Arcot in O.S.No.130 of 2006. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) BEING aggrieved by and dissatisfied with the judgment of the first appellate Court, the defendants preferred this Second Appeal on various grounds and also suggesting the following substantial questions of law: