S.MANIKANDA MOORTHY Vs. S.KRISHNA MOORTHY

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree dtd. 14/9/2011 passed in A.S.No.196 of 2010 on the file of the Camp Subordinate Court, Tirumangalam, reversing the judgment and decree, dtd. 30/8/2010 made in O.S.No.299 of 2007 on the file of the District Munsif Court, Tirumangalam.

(2.) The appellants are the defendants in O.S.No.299 of 2007 on the file of the District Munsif Court, Tirumangalam. The respondent is the plaintiff in that suit.

(3.) For the sake of convenience, the parties are referred to as plaintiff and defendants as arrayed in O.S.No.299 of 2007 on the file of the District Munsif Court, Tirumangalam.