POOMALAI Vs. RAYAR

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants 2 and 3, challenging the judgment and decree dated 31.01.2012 passed by the learned Subordinate Judge, Gingee in A.S. No. 8 of 2011 in confirming the judgment and decree dated 17.09.2009 passed by the learned Principal District Munsif, Gingee in I.A. No. 222 of 2004 in O.S. No. 49 of 1984.

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

(3.) HEARD the learned counsel for the appellant.