MUTHUSAMY GOUNDER Vs. V.PONNUSAMY

JUDGEMENT

(1.) The second appeal has been filed by the defendants 1 to 6 in the suit filed by the 1st respondent aggrieved by the judgment dtd. 16/4/2009 in A.S.No.4 of 2008 on the file of the learned Subordinate Judge, Dharapuram, reversing the judgment dtd. 4/12/2007 in O.S.No.469 of 2004, on the file of the learned District Munsif, Kangayam.

(2.) For sake of convenience, the parties are described as per their rank before the Trial Court.

(3.) The facts leading to the filing of the second appeal are as follows: