VEERAPPAN Vs. MATHAPPAN

JUDGEMENT

(1.) This second appeal has been filed challenging the judgment and decree dated 01.11.2006 passed by the Principal Subordinate Judge, Gobichettipalayam in A.S. No. 53 of 2005 modifying the judgment and decree dated 30.07.2004 passed by the District Munsif Court, Sathyamangalam in O.S. No. 408 of 1994. Brief facts leading to filing of the second appeal:

(2.) The Appellants are the defendants in the suit O.S. No. 408 of 1994 on the file of the District Munsif Court, Sathyamangalam. The respondents are the plaintiffs in the said suit.

(3.) For the purpose of convenience, the parties are referred to as per their ranking before the Trial Court.