K. MUTHURAJ AND ORS. Vs. SANKARAPANDIAN AND ORS.

JUDGEMENT

(1.) THE judgment and decree, dated 28.9.2000 and made in A.S. No. 8 of 1999 on the file of the learned Subordinate Judge, Sivakasi, reversing the judgment and decree, dated 23.12.1993 and made in O.S. No. 282 of 1990 on the file of the learned Additional District Munsif, Sattur are under challenge in this memorandum of second appeal.

(2.) THE appellants herein are the plaintiffs in the suit in O.S. No. 282 of 1990, whereas the respondents 1 and 2 are the defendants.

(3.) FOR easy reference and for the sake of convenience, the appellants may hereinafter be referred to as the plaintiffs and the respondents be referred as the defendants wherever the context so require.