PERUMAL AND ORS. Vs. MURUGESAN

JUDGEMENT

(1.) THE plaintiffs/appellants, who lost their case before the Courts below, have come forward with the present second appeal.

(2.) THE Gist of the case is as follows:

(3.) THE Trial Court, after considering both the oral and documentary evidence, dismissed the suit and the first appeal filed as against the Judgment and Decree of the Trial Court was also dismissed by the lower Appellate Court. Hence, this second appeal has been filed by the plaintiffs.