ARUMUGA GOUNDER Vs. SHANMUGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.11.2005 passed in A.S.No.10 of 2003 on the file of the Principal District Court, Namakkal, confirming the Judgment and Decree dated 22.03.2001 passed in O.S.No.486 of 1986 on the file of the District Munsif Court, Tiruchengode.

(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.486 of 1986 are the appellants in the second appeal.