ANNADURAI AND ORS Vs. R MANOHAR AND ORS

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendants 3 to 5 animadverting upon the judgment and decree dated 22.12.2009, passed in A.S.No.202 of 2007 by the learned Subordinate Judge, Valliyoor in reversing the judgment and decree dated 27.06.2006, passed in O.S.No.426 of 2004 by the learned Principal District Munsif, Valliyoor.

(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 recapitulation and re'sume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus: