MUNUSAMY NAIDU Vs. D.KALA

JUDGEMENT

(1.) This second appeal has been filed challenging the Judgment and decree dated 22.02.2007 passed by the learned Additional District Munsif, cum Fast Track Court-V, Thiruvallur in A.S.No. 48 of 2005 reversing the Judgement and decree dated 02.12.2004 passed by the District Munsif Court, Thiruvallur in O.S.No.383 of 1996. Brief facts leading to the filing of this second appeal:

(2.) The Appellant is the fourth defendant in the suit O.S.No.383 of 1996 on the file of the District Munsif Court, Thiruvallur. The first respondent is the plaintiff and the respondents 2 to 4 are the defendants 1 to 3 in the suit.

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