KRISHNAMOORTHY Vs. CHENGALVARAYAN CO-OPERATIVE SUGAR MILLS LTD

JUDGEMENT

(1.) This Second Appeal is filed by the plaintiffs, who lost their suit for recovery of money in the Courts below.

(2.) The Appellants herein are the plaintiffs and the respondents herein are the defendants in the suit. The parties are referred as per their ranking and status shown in the plaint, for the sake of convenience.

(3.) The plaint averment in short :