P ARUMUGAM Vs. P KANNAPPA NAICKER AND ORS

JUDGEMENT

(1.) The present Second Appeal has been preferred by the unsuccessful plaintiff challenging the concurrent finding of both the Courts below.

(2.) The brief facts, which led to the filing of this second appeal, are as follows:

(3.) A detailed written statement was filed on behalf of the first respondent and the same was adopted by the defendants 2, 3, 5 and 10. The eighth defendant also filed another written statement and the same was adopted by the seventh defendant.