PATTAMMAL Vs. ACHUNANDA PILLAI

JUDGEMENT

(1.) This second appeal is focused by D2 and D6 animadverting upon the judgment and decree dated 12.01.2010 passed by the learned Subordinate Judge, Arani, Tiruvannamalai in A.S. No. 3 of 2008 confirming the judgment and decree dated 12.10.2007 passed by the learned District Munsif, Polur, Tiruvannamalai in O.S. No. 158 of 2000.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: