MANIVEL & ANR. Vs. ARUNACHALAM

JUDGEMENT

(1.) This Second Appeal has been filed by the defendants against the Judgment and Decree passed in A.S.No. 153 of 1999 on the file of the Principal District Judge, Tiruvannamalai, reversing the Judgment and Decree passed by the Additional District Munsif No.I, Tiruvannamalai, in O.S.No. 427 of 1996.

(2.) The averments made in the plaint are in brief as follows:

(3.) The averments made in the written statement are in brief as follows: