GANAPATHY PANDARAM Vs. ARULMIGU MARIAMMAN AND VINAYAGAR TEMPLE

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.1 of 2000 dtd. 29/10/2002 on the file of the learned Subordinate Judge, Udumalpet and in O.S.No.574 of 1993 dtd. 16/9/1999 on the file of the learned District Munsif, Udumalpet, the appellants, who are the defendants 1 and 2 in the suit, have preferred this Second Appeal, praying to set aside the dismissal order passed by the Court below and to grant a decree in favour of them.

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

(3.) The laconic averments made in the plaint, are as follows: