MURUGASAMY Vs. POOMATHI

JUDGEMENT

(1.) This second appeal has been filed against the Judgment and Decree dated 22.03.2000 passed in A.S.No.121 of 1999 by the learned II Additional District Judge, Erode, modifying the judgment and decree dated 19.07.1995 passed in O.S.No.78 of 1992 on the file of the learned Subordinate Judge, Dharapuram.

(2.) The appellants are first and thir d defendants in the suit. Pending appeal, the second appellant died. Hence, the legal representatives of the deceased second appellant are brought on record as third and fourth appellants.

(3.) The brief facts, which led to the filing of this second appeal, are as follows: