R PALANISAMI Vs. R SUBRAMANIA GOUNDER

JUDGEMENT

(1.) THIS second appeal has been filed by the plaintiffs, animadverting upon the judgement and decree dated 2. 7. 2008 passed by the learned Principal Subordinate Judge, Erode, in A. S. No. 115 of 2007, confirming the judgement and decree dated 23. 4. 2007 passed by the learned District Munsif cum Judicial Magistrate, Perundurai, in O. S. No. 475 of 2004. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

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

(3.) HEARD the learned counsel for the appellants/plaintiffs as well as the learned counsel appearing for the respondents/defendants.