CHELLAMMA Vs. K S E B

JUDGEMENT

(1.) The plaintiffs in O.S. No. 321 of 1991 on the file of the Sub Court, Kottay am are the appellants in this appeal. The said suit was one for realisation of a sum of Rs. 75,000/- as damages.

(2.) The case of the plaintiffs can be summarised as follows:

(3.) The suit was resisted by the defendants contending inter alia as follows: