EDWARD AND ORS. Vs. SHEELAKUMARI AND ORS.

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 03.04.2006 passed in AS No.6 Of 2005 on the file of the Additional Subordinate Court, Myladuthurai, modifying the judgment and decree dated 26.02.2004 passed in O.S. No.168 of 1997 on the file of the District Munsif Court, Sirkali.

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

(3.) The first defendant in OS.No.168 of 1997 is the appellant in the Second Appeal.