M KAMALAKANNAN & OTHERS Vs. M MANIKANDAN

JUDGEMENT

(1.) This Second appeal is focussed by the original Defendants, animadverting upon the judgment and decree dated 12.11.2010 passed in A.S. No. 628 of 2008 by the V Additional City Civil Judge, Chennai, confirming the judgment and decree of the XVII Assistant City Civil Judge, Chennai in O.S. No. 7479 of 1994. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the facts giving rise to the filing of this Second Appeal as stood exposited from the records would run thus:

(3.) Being aggrieved by and dissatisfied with the said judgments and decrees of both the Courts below, this Second Appeal has been filed on various grounds and also suggesting the following substantial questions of law: