P DHAANAKODI Vs. ALAMELU

JUDGEMENT

(1.) THIS Second appeal is focussed by the original defendants animadverting upon the judgment and decree dated 26.09.2007 passed in A.S.No.16 of 2007 by the Sub Court, Mettur, Salem District, reversing the judgment and decree of the District Munsif Court-cum-Judicial Magistrate, Omalur, Salem District in O.S.No.656 of 1996. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A 'resume' and recapitulation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: (a) The plaintiff filed the suit seeking the following reliefs:

(3.) ACCORDINGLY, suggesting the following substantial questions of law the defendants filed this Second Appeal :