R RANGANATHAN Vs. R JAYAPRAKASH

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned first appellate court in A.S.No.18 of 2000 dated 30.04.2001 in confirming the judgment and decree passed by the trial court made in O.S.No.674 of 1994 in dismissing the suit.

(2.) The appellants were the plaintiffs and the respondent was the defendant before the trial court.

(3.) The case of the plaintiffs before the trial court as stated in the plaint would be as follows:-