BALAMANI Vs. S BALASUNDARAM

JUDGEMENT

(1.) THIS second appeal is focused by the plaintiffs, animadverting upon the judgment and decree dated 05.07.2006 passed by the Principal District Judge, Erode, in A.S. No. 92 of 2005, reversing the judgment and decree dated 18.11.2005 passed by the Subordinate Judge, Bhavani, in O.S. No. 9 of 2003. For the sake of convenience, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) A summation and summarization of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus:

(3.) BEING disconcerted and aggrieved by the said judgment and decree of the first appellate Court, the plaintiffs filed this second appeal on various grounds and also suggesting some substantial questions of law.