VELU AND ORS. Vs. MURUGESAN AND ORS.

JUDGEMENT

(1.) THE judgment and decree, dated 26.4.2007 and made in A.S. No. 7 of 2007 on the file of the Principal District Court, Vellore, confirming the judgment and decree dated 2.11.2006 and made in O.S. No. 106 of 1998 on the file of the Sub Court, Ranipet, Vellore, are under challenge in this memorandum of second appeal.

(2.) THE appellants are the defendants in the suit in O.S. No. 106 of 1998, whereas the respondents are the plaintiffs.

(3.) THE necessary facts leading to the filing of this second appeal are as under: -