PALANISAMY Vs. RATHINAM

JUDGEMENT

(1.) The appeal suit on hand is directed against the judgment and decree dated 07.11.1994 passed by the learned Sub Judge, Sangagiri in O.S.No.204 of 1985.

(2.) The appellants in the appeal suit are the plaintiffs in the suit and the respondents in the appeal suit are the defendants in the suit.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks before the Trial Court.