VENUGOPAL COMPANY Vs. G. SASIKUMAR

JUDGEMENT

(1.) This Regular Second Appeal emanates from the decree and judgment dtd. 27/7/2001 passed by the Munsiff's Court, Palakkad in O.S.No.714/1998. The plaintiff, a partnership firm, which lost its case in the Courts below, is the appellant.

(2.) The facts giving rise to this appeal are the following:

(3.) Defendants 1 and 2 though resisted the claim of the plaintiff by filing written statements, subsequently, when the matter came up for trial they withdrew all their contentions and admitted the plaint claim.