VADIVEL AND ORS. Vs. D. LOGANATHAN AND ORS.

JUDGEMENT

(1.) THIS second appeal has been preferred against the decree dated 18.11.2005 passed by the learned Subordinate Judge, Tirupattur, Vellore District in A.S. No. 68/2005 on the file of the Sub Court, Tiruppattur. By the said decree, the decree of the trial court (District Munsif Court, Tiruppattur) dated 13.06.2005 made in O.S. No. 1092/1990 came to be set aside and reversed by the lower appellate court.

(2.) PALANI Gounder (deceased), Vadivel and Arumugam as plaintiffs 1 to 3 filed the above said suit originally against one Duraisamy Gounder and the respondents 12 and 13 in the second appeal ranking them as defendants 1 to 3 respectively for the following reliefs:

(3.) AS against the judgment and decree of the lower appellate court dated 18.11.2005, the present second appeal has been filed by the surviving plaintiffs on various grounds set out in the memorandum of grounds of second appeal. In order to avoid confusion and achieve clarity, the parties are referred to in accordance with their ranks in the original suit and in appropriate places, wherever it is necessary, their ranks in the second appeal shall also be furnished.