P SIDDHA GOUNDER Vs. K VENUGOPAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.43 of 2004 dated 14.12.2004 in confirming the judgment and decree passed by the trial court made in O.S.No.279 of 2003 dated 15.12.2003 in decreeing the suit in favour of the plaintiffs.

(2.) The plaintiffs are the respondents 1 and 2 and the defendants are the appellants and 3rd respondent in this appeal.

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