CHAKRAPANI Vs. RATHINASABAPATHI

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree of the Court of Additional District Judge cum Chief Judicial Magistrate, Cuddalore in A.S.No.109 of 1998 dtd. 11/10/1999, in partly allowing the appeal and modifying the decree of the learned Subordinate Judge at Chidambaram in O.S.No.59 of 1989 dtd. 22/7/1998.

(2.) The appellant is the plaintiff in the suit. He is aggrieved by the modification of the decree of the lower appellate court. Insofar as the portion of the decree granting the relief to the plaintiffs is concerned, the defendants have preferred a cross objection in Cros.Obj.No.122 of 2001.

(3.) For the sake of convenience, the parties will be referred to as per their ranks in the suit.