RAMASAMY Vs. PUSHPALATHA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.03.2008, passed in A.S. No.9 of 2007, on the file of the Subordinate Court, Chidambaram, reversing the judgment and decree dated 29.11.2006 passed in O.S. No.30 of 2000, on the file of the District Munsif-cum-Judicial Magistrate Court, Parangipettai.

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

(3.) The defendants in OS.No.30 of 2000 are the appellants in the Second Appeal.