PUSHPA Vs. K H RAVIENDRRAN

JUDGEMENT

(1.) THE averments found in the plaint, in brief, are as follows:

(2.) THE defendant No. 1 filed a written statement, which was adopted by the third defendant. Similarly, defendants 2 and 4 jointly filed a separate written statement. More or less, the averments made in the written statement of D1, which was adopted by D3 and the written statement of D2 and D4 contain similar averments, which are as follows:

(3.) THE arguments advanced by Mr. M. Balasubramanian, learned counsel for the plaintiffs and by Mr. P.B. Ramanujam, learned counsel for the defendants 2 and 4 were heard. The materials available on record were also perused.