CHOKKAMMAL Vs. D.DURAIRAJ

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.2 of 1998 dated 28.06.2002 in confirming the judgment and decree passed by the trial court made in O.S.No.258 of 1993 dated 29.09.1997 in decreeing the suit filed by the plaintiffs.

(2.) THE appellants herein were the defendants and the respondents were the plaintiffs before the trial court. For convenience the rank of parties before the trial court are being maintained in this judgment.

(3.) THE objections raised by the 1st defendant adopted by the defendants 2 and 3 in the written statement would be as follows:-