KALIYAPPAN Vs. PALANISAMY

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the judgment and decree dtd. 3/9/2013 in A.S. No.14 of 2013 passed by the learned Subordinate Judge, Sathyamangalam, confirming the judgment and decree dtd. 7/2/2012 made in O.S. No.52 of 2009 on the file of the District Munsif, Sathyamangalam.

(3.) The appellants are the defendants and the respondents are the plaintiffs in the original suit. For the sake of convenience, the parties are referred as per their rank in the trial Court.