A.S.PASUPATHI Vs. K.M.RAMASAMY

JUDGEMENT

(1.) THE plaintiffs in the suit filed this appeal as against the judgement and decree dated 11.03.1993 passed by the Subordinate Judge, Erode, in O.S.No.9 of 1984., which was filed for recovery of money.

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

(3.) BEING aggrieved by and dissatisfied with the judgment and decree of the trial Court, the plaintiffs preferred this appeal on various grounds.