JOTHIAMMAL AND ORS Vs. VEERAMMAL AND ORS

JUDGEMENT

(1.) This second appeal is focussed by the defendants challenging the judgment and decree dated 14.02.2008 passed in A.S.No.38 of 2007 on the file of the I Additional Subordinate Judge, Madurai, in reversing the judgment and decree dated 30.11.2006 passed in O.S.No.108 of 2003 on the file of the District Munsif cum Judicial Magistrate No.I, Usilampatti.

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

(3.) A summation and 'resume' of the facts absolutely necessary for the disposal of this second appeal would run thus: