NASEER BEGAM Vs. ABDUL GAFOOR

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is filed by the defendants against the judgment and decree dtd. 25/6/2012 passed in A.S.No.41 of 2009 on the file of the Principal Subordinate Judge, Namakkal, confirming the judgment and decree dtd. 21/10/2005 passed in O.S.No.383 of 2004 on the file of the Principal District Munsif, Namakkal.

(3.) The appellants are the defendants 2 to 4 and the respondents are the plaintiff and the 5th defendant in the trial Court. For the sake of convenience, the parties are referred to as arrayed in the suit.