ANBUKARASU Vs. SANTHANAM

JUDGEMENT

(1.) The appellant herein is the respondent / first defendant, the first respondent herein is the appellant / plaintiff and the second respondent herein is the second respondent / second defendant before the Court below.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Court below.

(3.) The brief averments of the plaint are as follows: