M MANI Vs. R BALAKRISHNAN

JUDGEMENT

(1.) This appeal is focussed by the plaintiff as against the judgment and decree dated 20.09.2007 made in O.S.No.20 of 2006 on the file of the learned District Judge of The Nilgiris at Udhagamandalam. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus:

(3.) The first defendant submitted to decree. D2 to D5 filed the written statement jointly resisting the suit; whereupon issues were framed.