ARULMIGHU KALLALAGAR THIRUKOIL Vs. S S RAJARAM

JUDGEMENT

(1.) THIS appeal has been filed as against the judgment and decree dated 16.11.1990 in O.S.No.267 of 1989 on the file of the II Additional Subordinate Judge, Madurai.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) PER contra, denying and disputing the allegations/averments in the plaint, the second defendant filed the written statement; which was adopted by the other defendants; the gist and kernel of it, would run thus: