STATE OF TAMIL NADU Vs. NAGARAJAN

JUDGEMENT

(1.) This Second Appeal has been filed challenging the judgment and decree dated 30.12.2005 passed by the Principal District Judge, Cuddalore in A.S.No.68 of 2005 reversing the judgment and decree dated 13.10.2003 passed by the Additional Subordinate Judge, Virdhachalam in O.S. No.379 of 2000. Brief facts of the leading of the Second Appeal :

(2.) The appellants are the defendants 1 and 2 in the suit O.S. No.379 of 2000 on the file of the Additional Subordinate Judge, Virudhachalam and the respondents 1 to 3 are the plaintiffs and 4th and 5th respondents are defendants 3 and 4 in the suit.

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