T VELAYUTHAM Vs. .CHINNAMALAI

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal has been filed against the Judgment and Decree dtd. 3/12/2008 made in A.S.No.159 of 2007 on the file of the Principal Subordinate Judge, Salem, only in so far as it relates to the findings that are against the appellants, reversing the Judgment and Decree dtd. 20/12/2005 made in O.S.No.318 of 1997 on the file of the II Additional District Munsif, Salem.

(3.) In this appeal, the appellants are the defendants and the respondents are the plaintiffs before the trial Court. Parties are hereinafter referred as per their rank in the trial Court for the sake of convenience.