KAMATCHI Vs. FATHIMA BEEVI

JUDGEMENT

(1.) THIS Second Appeal is focussed by the legal heirs of the original plaintiff animadverting upon the judgment and decree dated 28.08.2009, passed in A.S.No.214 of 1996 by the learned Principal District Judge, Thoothukudi in confirming the judgment and decree dated 07.08.1996, passed in O.S.No.1 of 1988 by the learned Subordinate Judge, 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.) WHEREUPON, relevant issues were framed by the trial Court.