CHANDRASEKARAN Vs. PURUSHOTHAMAN

JUDGEMENT

(1.) The appellants are the defendants 11 to 13 in O.S.No.134/2008 on the file of the District Munsif cum Judicial Magistrate, Vanur. The Respondents 1 to 5 filed the said suit for specific performance of contract and for costs.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Trial Court and at appropriate places, their rank in the present second appeal would also be indicated.

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