S. GOPALAKRISHNA MUDALIAR Vs. RANGARAJAN

JUDGEMENT

(1.) Aggrieved over the first appellate court's decree and judgment dtd. 25/11/1997 passed in A.S. No. 283 of 1996 by the District and Sessions Judge, Nagapattinam reversing the decree and judgment dtd. 31/7/1996 passed in O.S. No. 175 of 1987 by the District Munsif, Thiruthuraipoondi, the appellants came up with the present second appeal in S.A. No. 940 of 2009.

(2.) The appellants are the plaintiffs and the respondent is the defendant in the original suit. For the sake of convenience, the parties are referred to as per their original rank in the suit.

(3.) The brief facts leading to file the second appeals are as follows.