INDIRA Vs. KOIL PITCHAI

JUDGEMENT

(1.) The appellants are the defendants and the respondents are the plaintiffs before the trial Court.

(2.) This Second Appeal has been filed against the judgment and decree, dated 23.12.1992 made in A.S.No.32 of 1991, on the file of the learned Sub- ordinate Judge, Tirunelveli reversing the judgment and decree, dated 11.04.1990, made in O.S.No.926 of 1963, on the file of the District Munsif Court, Tirunelveli.

(3.) The parties are referred herein as per the ranking given before the trial Court.