RETHNADHAS Vs. RAMADHAS

JUDGEMENT

(1.) Defendants 2 to 13, aggrieved by the reversal findings rendered by the Subordinate Judge, Kuzhithurai, in A.S.No.68 of 2011 dtd. 3/2/2017, setting aside the judgment and decree in O.S.No.14 of 2008 dtd. 13/12/2010, on the file of the First Additional District Munsif Court, Kuzhithurai, are the appellants herein.

(2.) The above Second Appeal was admitted by this court on 30/8/2017, on the following substantial questions of law:

(3.) I have heard Mr.C.Godwin, learned Counsel for the appellants and Mr.S.Meenakshi Sundaram, learned Senior Counsel for Mr.N.Ga.Nataraj, learned Counsel for the respondents.