E.SARAVANAN Vs. E.PICHANDI

JUDGEMENT

(1.) This Memorandum of Second Appeal has been directed against the Judgment and decree dated 16.11.2015 and made in the appeal in A.S. No. 18 of 2012 on the file of the I Additional District and Sessions Judge, Vellore, confirming the judgment and decree dated 06.10.2010 and made in the final decree application in I.A. No. 545 of 2010 in the suit in O.S. No. 278 of 1995 on the file of the learned Subordinate Judge, Vellore.

(2.) The appellants herein are the defendants 1 to 5 & 7 in the suit, whereas, the first respondent is the plaintiff and the second respondent is the sixth defendant.

(3.) Heard Mr. V. Subramanian, learned counsel appearing for the appellants and Mr. P. Satheesh Kumar, learned counsel appearing for the second respondent. Notice in respect of R1/plaintiff is dispensed with as he remained absent before the I Appellate Court, in view of the provisions of Order 41, Rule 14 (4) of Civil Procedure Code.