MASAMMAL Vs. KAMALAM

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 17.12.2004 passed by the learned Principal Subordinate Judge, Gobichettipalayam in A.S.No.27 of 2004 reversing the judgment and decree dated 07.04.2004 passed by the learned District Munsif, Sathiyamangalam in O.S.No.54 of 1997, this second appeal is focussed by the defendants 3, 4 and 5.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: