ALLIANCE FRANCOISE REP BY ITS PRESIDENT HAVING ITS OFFICE AT PONDICHERRY Vs. EGALAMMALLE ALIAS RAKENY POULAIN

JUDGEMENT

(1.) THIS appeal is focussed by the first defendant in the suit, as against the judgment and decree dated 25.10.1993 passed by the Principal Subordinate Judge, Pondicherry, in O.S.No.650 of 1985.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) IN a bid to torpedo and to make mincemeat of the arguments as put forth and set forth on the side of the appellant/D1, Mr.R.Subramanian-the learned counsel for R1 to R5/plaintiffs and Mr.V.Raghavachari-the learned counsel for R6/D2 would put forth and set forth their arguements, the epitome and the long and short of them would run thus: