V.MURUGESAN Vs. V.MARIMUTHU

JUDGEMENT

(1.) The present Second Appeal is filed by the defendant in the suit to set aside the Judgment and Decree dtd. 25/10/2016 passed in A.S.No.53 of 2015 by the VI Additional District Court, Madurai by reversing the Judgment and Decree dtd. 17/6/2015 passed in O.S. No.389 of 2008 by the III Additional Sub Court, Madurai.

(2.) The defendant is the appellant herein and the plaintiffs 2 and 3 are the respondents herein. For the sake of convenience, the parties shall be referred to as plaintiffs and defendant as per the ranking in the suit.

(3.) The plaintiffs have filed O.S.No.611 of 2002 on the file of District Munsif Court, Madurai, thereafter the same was transferred and renumbered as O.S.No.294 of 2002 on the file of District Munsif Court, Thirumangalam, again transferred and renumbered as O.S.No.389 of 2008 on the file of III Additional Sub Court, Madurai.