M. MARIAPPAN Vs. S. ARUMUGAM

JUDGEMENT

(1.) This Second Appeal has been filed challenging the judgment and decree dated 02.03.2006 passed by the Principal District Judge, Salem in A.S.No.94 of 2005 partly allowing the appeal filed against the Judgment and decree dated 15.10.2003 passed by the Principal District Munsif Court, Salem in O.S.No.641 of 2001.

(2.) The Appellants are the defendants 1 to 3 in the suit O.S.No.641 of 2001 on the file of the Principal District Munsif Court, Salem. The first respondent is the plaintiff and the second respondent is the fourth defendant in the said suit.

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