G SRIDHAR Vs. R MALATHI

JUDGEMENT

(1.) THE case of the plaintiff as set out in the plaint is as follows:-

(2.) NOTICE ordered to the 5th Defendant has been returned as "refused" and served by way of affixture and there is no representation for the 5th Defendant.

(3.) ON the side of the Plaintiff, the Plaintiff examined himself as PW.1 and marked as many as eleven documents as Exs.P1 to P11. ON the side of the Defendants, the 1st Defendant herein examined herself as DW.1.