THEERTHA GOUNDER Vs. ANDI; MURUGESAN; GOVINDA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate Court in A.S.No.14 of 1997 dated 21.4.1999 in reversing the judgment and decree passed by the trial Court made in O.S.No.861 of 1990 dated 3.1.1983 in dismissing the suit.

(2.) The appellant herein was the first defendant and the respondents 1 to 3 were the plaintiffs. The respondents 4 to 7 were the defendants 2 to 5 in the suit before the trial Court. For convenience, the rank of the parties before the trial court are maintained, infra.

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