RAMASWAMY GOUNDER Vs. PALANISAMY

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree passed by the Subordinate Judge, Tirupur, in A.S.No.21 of 1992 dated 28.7.1993 reversing the judgment and decree passed in O.S.No.994 of 1982 dated 28.2.1992 by the District Munsif, Tirupur, the defendants have filed the above second appeal.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking in the suit. The suit was filed by the plaintiffs for the following relief:-

(3.) ON the aforesaid pleadings, several issues have been framed by the trial Court and during the trial, on the side of the plaintiffs P.Ws.1 to 3 have been examined and Exs.A1 to A6 have been marked. ON the side of the defendants D.Ws.1 to 3 have been examined Exs.B1 to B7 have been marked.