SWAMINATHAN Vs. MUTHUSAMY(DIED)

JUDGEMENT

(1.) The present second appeal has been filed against the judgment and decree dtd. 31/8/2006 made in A.S.No.39/05 on the file of the Sub-Court, Chidambaram, confirming the judgment and decree, dtd. 28/4/2005 made in O.S.No.17 of 1995, on the file of the District Munsif Court, Chidambaram.

(2.) The instant second appeal has been filed at the instance of the defendants. The respondent herein is the plaintiff before the trial Court.

(3.) For the sake of convenience, the parties will be referred to according to their litigative status before the Trial Court.