MADHESWARI Vs. GANESAN

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs 2 to 4, inveighing the judgment and decree dated 30.09.2011 passed by the learned Subordinate Judge, Tiruchengode in A.S. No. 18 of 2010 confirming the judgment and decree dated 31.08.2009 passed by the learned Additional District Munsif, Tiruchengode in O.S. No. 32 of 2002. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Heard both sides.