STATE OF TAMIL NADU REP Vs. AMUDHA

JUDGEMENT

(1.) This Second Appeal has been challenging the judgment and decree dated 22.06.2005 passed by the Principal District Court, Cuddalore in A.S. No.8 of 2005 reversing the Judgment and decree dated 01.07.2003 passed by the Sub Court, Chidambaram in O.S. No.96 of 2000. Brief facts leading to the filing of the Second Appeal:

(2.) The Appellants are the defendants 1 and 2 in the suit O.S. No.96 of 2000 on the file of the Sub Court, Chidambaram and the 1st respondent is the plaintiff and the second respondent is the 3rd defendant.

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