LAWS(MAD)-2013-4-27

JABAMALAIMANICKAM Vs. MALAISAMY

Decided On April 03, 2013
Jabamalaimanickam Appellant
V/S
Malaisamy Respondents

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs, animadverting upon the judgment and decree dated 10.12.2012 passed by the learned Subordinate Judge, Bhavani in A.S.No.8 of 2012 in reversing the judgment and decree dated 17.11.2011 passed by the learned Principal District Munsif, Bhavani in O.S.No.368 of 2009.

(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: