SELVAM Vs. VAJJIRAVELY MUDALIAR

JUDGEMENT

(1.) THIS second appeal has been filed by the the defendants 5 to 8, animadverting upon the judgement and decree dated 30. 6. 2006 passed by the learned Additional District Judge, Fast Track Court, No. III, Chengalpattu at Poonamallee, in A. S. No. 46 of 2004, confirming the judgement and decree dated 27. 4. 2004 passed by the learned District Munsif, Court, Poonamallee, in O. S. No. 78 of 1996. 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 appearing for the defendants 5 to 8/appellants and the learned counsel appearing for the plaintiff/first respondent.