S.KUPPUSAMY Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the claimants as against the judgment and decree dated 23.12.2003 passed by the learned Principal Subordinate Judge, Vridhachalam in LAOP No.732 of 2000.

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

(3.) WHEREAS, the learned counsel for the legal heirs of the insolvent-Krishnasamy would advance his arguments thus: