PALANISAMY Vs. V.C.PERIYASAMY

JUDGEMENT

(1.) THESE Second appeals are focussed animadverting upon the judgments and decrees dated 28.11.2011 passed in A.S.Nos.65 and 67 of 2010 by the learned Principal Subordinate Judge, Erode confirming the judgments and decrees passed in O.S.Nos.54 and 41 of 1996 dated 30.03.2009 by the learned District Munsif cum Judicial Magistrate, Kodumudi.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) BEING aggrieved by and dissatisfied with the common judgment and the decrees of the trial Court, the plaintiffs in O.S.No.41 of 1996 preferred the two appeals A.S.Nos.67 and 65 of 2010, for nothing but to be dismissed confirming the judgment and decrees of the trial Court.