LAWS(MAD)-2016-3-387

DISTRICT COLLECTOR Vs. DURAI RAJ

Decided On March 28, 2016
DISTRICT COLLECTOR Appellant
V/S
DURAI RAJ Respondents

JUDGEMENT

(1.) This Memorandum of Second Appeal has been directed against the Judgment and decree dated 24.11.2012 and made in the appeal in A.S.No.18 of 2012 on the file of the learned Subordinate Judge, Ariyalur, confirming the judgment and decree dated 30.04.2008 and made in the suit in O.S.No.33 of 2008 on the file of the learned Principal District Munsif at Ariyalur.

(2.) The defendants 1 to 3 in the suit in O.S.No.33 of 2008 are the appellants herein, whereas the respondents are the plaintiffs.

(3.) For the sake of convenience and for easy reference, the respondents herein may herein after be referred to as the plaintiffs and the appellants 1 to 3 herein be referred to as the defendants 1 to 3, where ever the context so require.