PERIYANNA GOUNDER Vs. KUMARASAMY

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.48 of 2009 dtd. 14/9/2009 on the file of the learned I Additional Subordinate Judge, Erode and in O.S.No.353 of 2007 dtd. 30/6/2009 on the file of the learned Principal District Munsif, Erode, the appellants, who are the plaintiffs in the above referred suit, have preferred this Second Appeal, praying to set aside the findings rendered by the Court below.

(2.) For the sake of convenience, hereinafter, the parties, are referred to, as per their litigative status before the trial Court.

(3.) The case of the plaintiffs, is as follows: