R SHAMUGARAJ Vs. R JEEVARATHINAM

JUDGEMENT

(1.) THIS second appeal is filed against the judgment and decree of the learned Principal District Judge of Coimbatore made in A.S.No.135 of 2005 dated 27.11.2007 confirming the judgment and decree of the learned Principal Subordinate Judge of Coimbatore made in O.S.No,471 of 1999 dated 17.09.2005.) THIS second appeal is focussed by the original second defendant, animadverting upon the judgment and decree dated 27.11.2007 passed in A.S.No.135 of 2005 by the Principal District Judge, Coimbatore, confirming the judgment and decree of the trial Court, namely, Principal Subordinate Judge of Coimbatore, in O.S.No,471 of 1999. For convenience sake, the parties are referred to hereunder 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: The plaintiffs/respondents 1 to 3 filed the suit O.S.No,471 of 1999 seeking the following reliefs:

(3.) HEARD the learned counsel for the appellant.