RAMASWAMY GOUNDER Vs. ARUMUGAM

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 15.12.2004, passed in A. S. No. 40 of 2003 on the file of the Principal Subordinate Court, Gobichettipalayam, reversing the judgment against the order dated 26.08.2003 in O. S. No. 305 of 1999 on the file of the District Munsif Court, Gobichettipalayam.

(2.) For the sake of convenience, the parties are referred to, as per their ranking in the trial Court.

(3.) The case of the plaintiffs in brief is as follows :-