RANGASAMY AND ORS. Vs. PALANIGOUNDER

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 03.01.2008 passed in A.S.No.54 of 2007 on the file of the Additional District Judge, Fast Track Court No.IV, Bhavani, confirming the Judgment and Decree dated 12.01.2007 passed in O.S.No.4 of 2006 on the file of the Principal District Munsif Court, Bhavani.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The defendants in O.S.No.4 of 2006 are the appellants in this second appeal.