RANGASAMY Vs. KAMALANATHAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 09.08.2006 passed in A.S.No.59 of 2005 on the file of the Principal Subordinate Court, Thiruvannamalai, confirming the judgment and decree dated 26.04.2005 passed in O.S.No.82 of 1999 on the file of the Additional District Munsif Court, Chengam.

(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.82 of 1999 are the appellants in this second appeal.