N.KALAMANI Vs. S.VELUSAMY

JUDGEMENT

(1.) This appeal has been filed, challenging the Judgment and decree, dtd. 30/7/2014, passed in O.S. No. 646 of 2011 on the file of the learned I Additional District Judge, Coimbatore.

(2.) For the sake of convenience, the parties are hereinafter referred to as "plaintiffs" and "defendant" as has been arrayed before the trial Court".

(3.) The case of the plaintiffs is as follows: