RAJAN BABU Vs. S. SOUNDARAPANDIYAN

JUDGEMENT

(1.) The Second Appeal is filed against the judgment and decree of the Lower Appellate Court in A.S.No.8 of 2006 dtd. 26/11/2007, confirming the judgment and decree of the Trial Court in O.S.No.694 of 2000 dtd. 1/7/2005.

(2.) The defendants in the suit are the appellants in the second appeal.

(3.) The parties will be referred to as per their rank in the Trial Court.