KANDASAMY AND ORS Vs. PONNI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.154 of 2000 dated 21.10.2003 in confirming the judgment and decree passed by the trial court made in O.S.No.17 of 2000 dated 14.09.2000 in decreeing the suit.

(2.) The appellants 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 case of the plaintiffs as sated in the plaint would run as follows:-