PALANI (DIED) AND ORS Vs. MUTHUKUMARAN AND ORS

JUDGEMENT

(1.) This appeal is focussed at the instance of the defendants, animadverting upon the judgment and decree dated 26.06.2006 passed by the learned Principal Subordinate Judge, Tindivanam in A.S.No.35 of 2005, reversing the judgment and decree of the learned Additional District Munsif, Tindivanam in O.S.54 of 2000 dated 22.02.2005.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: