RAYAPPAN Vs. JAYARAMAN

JUDGEMENT

(1.) THIS second appeal is focussed by the original defendant animadverting upon the judgement and decree dated 24.07.2009 passed in A.S.No.23 of 2008 by the learned Subordinate Judge, Panruti confirming the judgment and decree of the learned District Munsif, Panruti in O.S.No.92 of 1998. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE factual matrix as stood exposited from the records could tersely and briefly be set out thus: (a) THE plaintiffs filed the suit seeking the following reliefs:

(3.) HEARD both sides.