MINOR T. RAVI BHARATHI Vs. G. SELVARAJ

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 6/10/2016 passed by the learned I Additional District and Sessions Judge, Tiruppur in OS No.5 of 2012.

(2.) The appellants are the defendants 2 and 3, the respondents 1 and 2 are the plaintiffs 1 and 2 and the respondents 3 and 4 are defendants 4 and 5 in the suit.

(3.) The respondents 1 and 2 / plaintiffs 1 and 2 instituted the suit for recovery of money based on the Promissory Note.