RAVI Vs. APPORVAMMAL @ PATTU

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dtd. 22/1/2019 passed in A.S. No.45 of 2017, on the file of the Subordinate Judge, Tirupattur, Vellore District, confirming the Judgment and decree dtd. 20/9/2013 passed in O.S.No.221 of 2007, on the file of the Principal District Munsif, Tirupattur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court.

(3.) The legal heirs of the 1st defendant are on appeal.