P M PALANISAMY Vs. KRISHNAN ALIAS KITTAMOOPPAN

JUDGEMENT

(1.) THE second appeals arise out of the judgment and decree dated 30.01.2004 made in A.S.Nos.28 and 29 of 2003 on the file of the Principal Sub -Court, Erode, confirming the judgment and decree dated 28.02.2002 made in O.S.Nos.209 of 1998 and 401 of 1995 on the file of the learned District Munsif cum Judicial Magistrate, Perundurai.

(2.) THE plaintiffs 1 and 2 in O.S.No.209 of 1998 are the defendants in O.S.No.401 of 1995 and the appellants herein. The first defendant in O.S.No.209 of 1998 is the plaintiff in O.S.No.401 of 1995 and the first respondent herein. The second defendant in O.S.No.209 of 1998 is the 2nd respondent herein. O.S.No.209 of 1998:

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