T. DEVARAJ Vs. V. KRISHNAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 29.06.2001 passed in A.S. No.34/1984 on the file of the Subordinate Court, Tirupattur, confirming the judgment and decree dated 10.01.1984 passed in O.S.No.199/1977 on the file of the Principal District Munsif Court, Tirupattur.

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

(3.) The defendants 2 to 4 in O.S.No. 199 of 1997 are the appellants in this second appeal.