MANNATHAN Vs. CHINNU ALIAS PACHIAPPAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court made in A.S.No.29 of 2002 dated 26.11.2002 in dismissing the judgment and decree passed by the Trial Court in O.S.No.17 of 1987 dated 20.09.2001.

(2.) The appellants are the plaintiffs and the respondent is the defendant before the Trial Court.

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