SHENBAGAVALLI AND ORS. Vs. KALLAICHELVI

JUDGEMENT

(1.) The defendants who are partially successful in resisting the suit laid for recovery of sum of Rs.1.25 lakhs, which the plaintiff alleges as having been advanced to the former, but suffered a decree for the entire suit claim before the first appellate court, have preferred this second appeal. Parties would be referred to by their rank before the trial court.

(2.) Plaintiff's case is straight forward, and may now be stated:

(3.) In his written statement the second defendant has alleged: