ILAMURUGAN Vs. BABU PILLAI

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is filed against the judgment and decree dtd. 9/10/2013 passed in A.S. No.4 of 2009 by the learned Subordinate Judge, Ponneri, whereby the common Judgment and decree dtd. 31/7/2007 in O.S.No.515 of 1992 of the District Munsif, Ponneri, was confirmed.

(3.) The appellant is the first defendant 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.