PARAMASIVA GOUNDER Vs. S P MUTHUSAMY

JUDGEMENT

(1.) This second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 15.03.2010 passed by the learned Principal District Judge, Erode in Cross Appeal in A.S.No.112 of 2009 in confirming the judgment and decree dated 22.06.2009 passed by the learned Principal Subordinate Judge, Erode in O.S.No.173 of 2007.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A re'sume' of facts, absolutely necessary and germane for the disposal of this Second Appeal would run thus: