HAMSAVENI Vs. NALINI

JUDGEMENT

(1.) The 1st Defendant in the Suit is before this Court in this Second Appeal. Pending Appeal, the 1st Defendant/Sole Appellant died and therefore his Legal Heirs are brought on record as Appellants A2 to A6. The Plaintiff in the Suit is the 1st Respondent herein. The 2nd Defendant is the

(2.) nd Respondent. 2. This Second Appeal has been filed challenging the Judgment and Decree, dtd. 28/7/2004 made in A.S. No.70 of 2003 on the file of the SubCourt, Tirupattur, Vellore District reversing the Judgment and Decree, dtd. 26/9/2003 made in O.S. No.221 of 1997 on the file of the District Munsif Court, Ambur, Vellore District.

(3.) For the sake of convenience, the parties are referred as per the ranking before the Trial Court.