CHANDRAN Vs. VADIVEL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court made in A.S.No.48 of 2002 dated 14.08.2003 in confirming the judgment and decree passed by the trial court made in O.S.No.6 of 1999 dated 28.06.2002 in decreeing the suit.

(2.) The appellants were the defendants and the respondents were the plaintiffs before the trial court.

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