KANDHASAMY Vs. GANAPATHY GOUNDER

JUDGEMENT

(1.) THE defendants are the appellants. This second appeal is filed challenging the judgment and decree dated 12.12.2011 passed by the learned Additional Subordinate Judge, Vellore in A.S. No. 18 of 2011 in confirming the judgment and decree dated 26.04.2010 passed by the learned District Munsif, Katpadi in O.S. No. 1030 of 2009.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) HEARD the learned counsel for the appellants/defendants.