DURAISAMY KACHIRAYAR Vs. SENGODA GOUNDER

JUDGEMENT

(1.) This second appeal is focussed by the unsuccessful plaintiffs animadverting upon the judgment and decree dated 24.02.2005 passed by the learned Additional District and Sessions Judge cum Fast Track Court, Kallakurichi in A.S.No.64 of 2004 in confirming the judgment and decree dated 21.08.2001 passed by the learned II Additional District Munsif, Kallakurichi in O.S.No.627 of 1997.

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

(3.) Heard both sides.