KARUPPIAH SERVAI & OTHERS Vs. KANDASWAMI & OTHERS

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the First Appellate Court, reversing the judgment and decree of the Trial Court, the present second appeal has been filed.

(2.) For the sake of convenience, the parties are referred as per their rank in the suit.

(3.) The brief facts of the plaintiffs case are as follows.