K. DURAISAMY Vs. RAJENDRA BABU

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.25 of 2002 dated 23.01.2004 in confirming the judgment and decree passed by the trial court made in O.S.No.185 of 1990 dated 23.04.2002 in dismissing the suit.

(2.) The appellant herein was the plaintiff and the respondents 1 to 7 were the defendants before the trial court. The respondents 8 to 10 are the legal representatives of the deceased 6th respondent / 6th defendant. For convenience, the status of parties before the trial Court are adopted in this judgment.

(3.) The case of the plaintiff as put forth in the plaint would be as follows:-