N. KRISHNAN Vs. V. JAYALAKSHMI

JUDGEMENT

(1.) The plaintiff is the appellant herein.

(2.) For the sake of convenience, the parties are referred to as in the same rank as they were arrayed before the trial Court.

(3.) The appellant/plaintiff is the lender and the respondents/defendants are the LRs of the deceased borrower being the wife, son and daugther of the deceased.