R.KRISHNA KUMAR Vs. R.VATSALA (DEAD)

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 9/11/2017 passed by the Division Bench of the Madras High Court, whereby the High Court allowed the Original Suit Appeal No.28 of 2015 preferred by the plaintiffs-respondents. It set aside the judgment of the learned Single Judge dtd. 26/6/2014 and further decreed the Suit No.730 of 2010.

(3.) The defendants-appellants have come up in appeal assailing the correctness of the said judgment and order of the Division Bench.