SAMPATH Vs. PERUMAL PILLAI

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiffs 2 to 5, inveighing the judgement and decree dated 18.10.2012 passed by the learned Subordinate Judge, Arni, Tiruvannamalai in A.S.No.12 of 2005 in reversing the judgment and decree dated 28.06.2002 passed by the learned Principal District Munsif, Arni in O.S.No.543 of 1992.

(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.) HEARD the learned counsel for the appellant.