ANTONY Vs. UDAYAR AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 29.04.2005, made in A.S. No. 36 of 2004 on the file of learned Additional Subordinate Judge, Tenkasi, reversing the Judgment and Decree dated 08.03.2004, made in O.S. No. 67 of 2001, on the file of the learned Principal District Munsif, Tenkasi.

(2.) For the sake of convenience, the parties are referred to in this judgment in accordance with their respective ranks in the suit. At appropriate places, the ranks of the parties in the appeal are also shown to achieve clarity.

(3.) The factual matrix relevant for deciding the second appeal is as below: - -