KALIAPPAN DIED Vs. VENKATACHALAM

JUDGEMENT

(1.) The above second appeal is directed against the judgment and decree dated 30.9.1991 rendered in A.S.No.35 of 1990 by the Court of I Additional Subordinate Judge, Coimbatore thereby setting aside the judgment and decree dated 10.8.1989 rendered in O.S.No.878 of 1979 by the Court of I Additional District Munsif, Coimbatore.

(2.) The deceased first appellant is the first defendant in the suit. The first respondent herein is the plaintiff and the second respondent, who is none other than the wife of the deceased first appellant is the second defendant in the suit.

(3.) For the sake of convenience and for easy reference, the parties are referred to as they are arrayed in the suit.