THANGARAJ Vs. AMUTHAVALLI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate Court made in A.S.No.96 of 2002 dated 23.07.2003 in reversing the judgment and decree passed by the trial Court in dismissing the suit filed in O.S.No.73 of 2000 dated 28.02.2001.

(2.) The appellant is the defendant and the respondents are the plaintiffs before the trial court.

(3.) The case of the plaintiff in brief before the trial court would be as follows: