MURUGANANDAM Vs. GOVINDASAMI MUDALIAR

JUDGEMENT

(1.) THE plaintiffs 2 to 4 are the appellants. This second appeal is filed, challenging the judgment and decree dated 30.04.2014 passed by the learned Principal Subordinate Judge, Cuddalore in A.S.No. 97 of 2011 in confirming the judgment and decree dated 03.08.2011 passed by the learned Principal District Munsif, Cuddalore in O.S.No. 241 of 2004.

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

(3.) ULTIMATELY , the trial court after analysing the oral and documentary evidence adduced on both sides, dismissed the suit. As against the same, the plaintiffs 2 to 4 preferred appeal for nothing but to be dismissed by the first appellate court confirming the judgment and decree of the trial court. Aggrieved against the same, the present second appeal has been filed by the plaintiffs 2 to 4, raising the following substantial questions of law: