V. PERUMAYEE Vs. S. RAJAMMAL

JUDGEMENT

(1.) The appellants have preferred these Second Appeals against the Judgment and decree passed in A.S.No.5 of 2014 on the file of Subordinate Court, Attur, modifying the judgment and decree dtd. 19/3/2014 made in O.S.No.351 of 2009 on the file of District Munsif Court, Attur.

(2.) For the purpose of convenience, the parties herein are referred to as they are ranked in the suit.

(3.) The appellant in S.A.No.200 of 2024 is the plaintiff in suit O.S. No. 351 of 2009 on the file of the District Munsif, Attur. The 2nd defendant is the appellant in another appeal, S.A.No.863 of 2024.