LAWS(MAD)-2025-2-201

P. ALLIMUTHU Vs. V. KANNIYAPPAN

Decided On February 25, 2025
P. Allimuthu Appellant
V/S
V. Kanniyappan Respondents

JUDGEMENT

(1.) The appellants have filed this Second Appeal against the judgment and decree dtd. 29/12/2004 in A.S. No. 16 of 2003 on the file of the Principal District Court, Dharmapuri @ Krishnagiri, confirming the judgment and decree in O.S.No.368 of 1996 on the file of the District Munsif, Krishnagiri, dtd. 12/9/2002.

(2.) Heard Mrs.V.Srimathi, learned counsel for the appellants, Mr.V.Nicholas, learned counsel appearing for the respondents, and perused the material available on record.

(3.) For the sake of convenience, the parties herein are referred to as they were ranked in the suit.