K CHANDRAPAUL Vs. C SIVASAMY AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.109 of 1999 dated 26.06.2000 in reversing the judgment and decree passed by the trial court made in O.S.No.544 of 1996 dated 13.01.1999 in dismissing the suit for the main relief and decreeing the alternative relief of refund of Rs.3,000/- with at 6% per annum without costs.

(2.) The appellant was the 2nd defendant and the respondents 1 and 2 were the plaintiffs, the respondents 3 to 6 are the legal representatives of the deceased 1st defendant.

(3.) For convenience the ranks of parties before the trial court is maintaining in this judgment.