SETHURAMALINGAM Vs. MARIAPPA KONAR AND ORS.

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in O.S.No.179 of 1996 on the file of the learned District Munsif, Kovilpatti and in A.S.No.239 of 1998 on the file of the learned Subordinate Judge, Kovilpatti, the appellant, who is the defendant in the suit filed this second appeal.

(2.) Before the trial Court, the plaintiffs, namely, respondents 1 to 3 herein, filed the suit as against the defendant/appellant herein, seeking the following reliefs:

(3.) The learned District Munsif, Kovilpatti, by Judgment and Decree dated 12.08.1997, held that the plaintiffs have proved their cases and ultimately, granted a decree in favour of the plaintiffs as prayed for.