NITHYANANDA REDIAR Vs. CHINMAYANDA REDIAR (DIED)

JUDGEMENT

(1.) The present Second Appeal is filed against the Judgment and decree passed by the Appellate Court in A.S.No.30 of 1998 dtd. 6/7/1998 by the learned District Judge, Cuddalore confirming the Judgment and Decree passed by the learned Subordinate Judge, Chidambaram in O.S.No.60 of 1996 dtd. 20/8/1996.

(2.) The parties herein are referred as the same status before the trial court. The appellants are otherwise called as defendants and the respondents are otherwise called as plaintiffs.

(3.) The case of the plaintiffs, in brief, are as follows:-