RAJALAKSHMI Vs. B.S.SUNDARAVADIVEL MUDALIER & SONS

JUDGEMENT

(1.) This Second Appeal is directed as against the judgment and decree dated 03.01.2006 passed in A.S.No. 9 of 2005 on the file of the Subordinate Court, Trichirappalli, in reversing the judgment and decree dated 30.06.2000 passed in O.S.No. 1588 of 1993, on the file of the III Additional District Munsif Court, Trichy.

(2.) For the sake of convenience, the parties are referred to, according to their litigative status before the trial Court.

(3.) The case of the plaintiffs, is as follows: