PANDI; NAGARAJ Vs. PANDIYAMMAL AND ORS

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs challenging the judgment and decree dated 11.02.2010 passed in A.S.No.109 of 2005 on the file of the III Additional Sub Court, (Usilampatti Sub Court Camp), Madurai, in confirming the judgment and decree dated 08.02.2005 passed in O.S.No.27 of 2001 on the file of the District Munsif cum Judicial Magistrate Court No.1, Usilampatti.

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