GAJJI GOWDU Vs. SHANMUGAM

JUDGEMENT

(1.) This Second Appeal arises out of the judgment and decree, dtd. 11/4/2019 passed by the learned Sub Judge, Vaniyambadi, Vellore District in A.S.No.19 of 2017 reversing the judgment and decree dtd. 16/3/2017 passed by the learned Principal District Munsif, Ambur.

(2.) The plaintiffs, who are unsuccessful before the lower appellate Court, are the appellants herein and the respondents herein are the defendants.

(3.) For the sake of convenience, the parties herein after referred to their nomenclature before the trial Court.