M.SATHISHKUMAR Vs. SUBBANNA GOUNDER

JUDGEMENT

(1.) The Appellants, who are plaintiffs in O.S.No.323 of 2008, have filed this appeal challenging the judgment and decree, dtd. 9/3/2012, passed by the learned Principal District Judge, Coimbatore

(2.) For the sake of convenience, the parties herein are referred to as they were arrayed in the original suit.

(3.) The brief facts, as averred by the plaintiffs in the original suit, are as follows: