PERIYASUPPATHAL Vs. CHINNASUPPATHAL (DECEASED)

JUDGEMENT

(1.) This second appeal is directed against the judgment and Decree dated 30.10.2001 passed in A.S.No.99 of 2001 on the file of the Principal District Court, Coimbatore confirming the judgment and decree dated 30.11.2000 passed in O.S.No.269 of 1989 on the file of the Subordinate Court, Tirupur.

(2.) The second appeal has been admitted on the following substantial questions of law.

(3.) The defendants 2 to 8 are the appellants in the second appeal. The first plaintiff is the first respondent in second appeal and the 9th defendant is the second respondent in the second appeal.