C SEKAR AND ORS Vs. RAGINI

JUDGEMENT

(1.) This second appeal is focussed by the defendants, inveighing the judgement and decree dated 27.10.2004 passed by the learned Additional Subordinate Judge, Chingleput in A.S.No.10 of 2004 in reversing the judgment and decree dated 22.12.2003 passed by the learned District Munsif, Chingleput in O.S.No.440 of 1995.

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

(3.) A summation and summarisation of the germane facts, absolutely necessary for the disposal of this second appeal would run thus: