A CHANDRAN Vs. PERIYAMMAL

JUDGEMENT

(1.) This Second Appeal is focussed by the original Plaintiffs, animadverting upon the judgment and decree dated 24.1.2008 passed in A.S. No. 112 of 2007 by the learned Additional Subordinate Judge, Salem, in reversing the judgment and decree of the Trial Court, namely, Principal District Munsif Court, Salem, in O.S. No. 289 of 2005. For convenience sake, the parties are referred to hereunder according to their litigative status and ranking before the Trial Court.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: