A.L. DEIVANATHAN Vs. R. SARAVANAN

JUDGEMENT

(1.) The Appellants herein are the Plaintiffs in O.S. No.190 of 2011 on the file of 'III Additional District Judge, Salem' (henceforth 'Trial Court' for the sake of brevity).

(2.) For the sake of convenience, henceforth, the parties will be referred to as per their array in the Suit i.e., the Appellants herein and the Respondents herein will be referred to as Plaintiffs and Defendants respectively.

(3.) Feeling aggrieved with the Judgment and Decree, dated January 18, 2017, passed by the Trial Court in O.S. No.190 of 2011, the Plaintiffs have preferred this Appeal under Sec. 96 read with Order 41, Rule 1 of 'Code of Civil Procedure, 1908 (henceforth C.P.C.), praying to set aside the aforementioned Judgment and Decree.