P.S.SIVANANDHAM Vs. DHANDAPANI

JUDGEMENT

(1.) This second appeal has been filed challenging the Judgement and decree dated 21.07.2007 passed by the Sub Court, Tirupattur, Vellore District in A.S.No.53 of 2006 confirmed the Judgment and decree dated 06.04.2006 passed by the District Munsif Court, Tirupattur, Vellore District in O.S.No.782 of 1995.

(2.) The Appellants are the plaintiffs 2 and 7 to 11, the respondents 1 to 10 are the defendants 2 to 11 and the respondents 11 to 14 are the plaintiffs 3 to 6 in the suit O.S.No.782 of 1995 on the file of the Sub court, Tirupattur, Vellore District.

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