RANGAPPA NAIDU Vs. P.KISTAMA NAIDU

JUDGEMENT

(1.) Earlier one Mr.C.Prabakaran, the learned counsel filed vakalat for the caveator. Subsequently, he withdrew his appearance. Hence, by the order dated 20.02.2013, this court directed the office to print the name of the respondent in the cause list. Despite printing the name of the respondent, no one appeared today. Hence, the matter has been taken up for hearing at the request of the learned counsel for the appellants.

(2.) This second appeal is focussed by the defendants' inveighing the judgement and decree dated 30.07.2011 passed by the learned Subordinate Judge, Tirutanni in A.S.No.15 of 2011 in reversing the judgment and decree dated 11.08.2006 passed by the learned District Munsif, Pallipet in O.S.No.510 of 2001.

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