K SARAVANAKUMAR Vs. DHINAMALAR

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 21.10.2005 passed in A.S.No.103 of 2005 by the Principal Subordinate Judge, Salem, confirming the judgment and decree dated 24.2.2005 passed by the Principal District Munsif, Salem, in 389 of 2001, which was filed for recovery of a sum of Rs.26,494/-. For the sake of convenience, the parties are referred to hereunder according to their letigative 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 respondent/plaintiff, filed the suit O.S.No,389 of 2001 as against the defendants for recovery of a sum of Rs.26,494/- with subsequent interest and cost. The defendants entered appearance and filed the written statements.

(3.) BEING disconcerted and aggrieved by the judgments and decrees of both the Courts below, the defendants filed this second appeal on various grounds and also suggesting the following substantial questions of law.