RAMASAMY (ALIAS) SATHIYARAJ (DIED) AND ORS Vs. SIVAPRAKASAM

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 26.11.1996 made in A.S. No. 76 of 1996 passed by the Civil Judge, Senior Division, Kallakurichi, confirming the judgment and decree passed in O.S. No. 103 of 1987, dated 19.10.1992 by the District Munsif, Kallakurichi, the plaintiff has come forward with this second appeal.

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

(3.) Denying the averments made in the plaint, the defendants have filed their written statement.