SAMUTHIRAPANDI Vs. RAMAKRISHNAN AND ORS.

JUDGEMENT

(1.) AS only a short point, an interesting point is involved in this Revision, we shall dispose of this Revision today at the admission stage itself.

(2.) THE fourth defendant in the suit is the revision petitioner.

(3.) THE first defendant filed written statement resisting the suit. Issues were framed. Evidence, oral and documentary were let in. Appreciating the evidence, the Trial Court accepted the case of the plaintiff and rejected the case of the first defendant. In the Judgment, at the last line, it has recorded "In the result, the suit is decreed as prayed for with cost of the suit".