KALIAMOORTHY AND ORS. Vs. JOTHIMANI AND ORS.

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 07.02.2003 in A.S. No. 58 of 2002 on the file of the Additional Sub Court, Mayiladuthurai, confirming the Judgment and Decree dated 28.03.2002 in O.S. No. 470 of 1997 on the file of the Additional District Munsif Court, Mayiladuthurai.

(2.) THE averments made in the plaint are as follows: -

(3.) THE gist and essence of written statement filed by the second defendant, which is being adopted by the third defendant is as follows: