HEMA AMMAL Vs. GANAPATHY GOUNDER

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 19.06.203 made in A.S.No.6 of 2003 on the file of Additional District-cum-Fast Track Court, Tindivanam reversing the judgment and decree dated 23.02.2001 made in O.S.No.429 of 1995 on the file of District Munsif-cum-Judicial Magistrate Court, Vanur.

(2.) For the sake of convenience the plaintiffs in the suit are referred as appellants and the defendants in the suit are referred as respondents hereafter.

(3.) Heard the learned counsel appearing for the appellants and there is no representation on the side of both the respondents.