ARUMUGAM Vs. RATHINAM CHETTIYAR (DIED)

JUDGEMENT

(1.) This second appeal has been directed against the judgment and decree dated 08.11.1999 in A.S.No.27 of 1999 on the file of the Court of Additional District Judge cum Chief Judicial Magistrate, Pudukottai, reversing the judgment and decree dated 16.04.1998 in O.S.No.858 of 1988 on the file of the Court of Additional District Munsif, Pudukottai. For the sake of convenience, the parties are referred to as per their rank in the suit.

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

(3.) The averments made in the written statement filed by the first and second defendants are as follows: