ARULMIGU SWAMI NELLAIYAPPAR Vs. M.SAMSUDEEN ROWTHER

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree dtd. 30/12/2008, made in A.S.No.45 of 2007, on the file of the Principal Subordinate Court, Tirunelveli, confirming the judgment and decree dtd. 8/12/2005 made in O.S.No.305 of 2002, on the file of the Principal District Munsif Court, Tirunelveli. The appellant herein is the plaintiff, the respondents herein are the defendants in the original suit.

(2.) Brief substance of the plaint, in O.S.No.305 of 2002 is as follows:

(3.) Brief substance of the written statement filed by the first defendant, adopted by the defendants 2 to 5, in O.S.No.305 of 2002, is as follows:-