CHINNATHAMBI@DHANASU Vs. KALIYAMURTHY

JUDGEMENT

(1.) The defendants who had lost before the Courts below, are the appellants herein.

(2.) The suit filed by the respondent/plaintiff came to be decreed by the Trial Court and on appeal, the Lower Appellate Court has also dismissed the said appeal, hence this Second Appeal.

(3.) The facts necessary for the disposal of this Second Appeal are as follows:-