ELUMALAI Vs. ARUMUGAM

JUDGEMENT

(1.) The appellants are the 1st and 3rd defendants before the Trial Court. The first respondent is the plaintiff, and the other respondents are the remaining defendants before the Trial Court.

(2.) For the sake of convenience, the parties will be referred to according to their litigative status before the Trial Court.

(3.) The fundamental facts, which are require for the effective disposal of the instant appeal is as follows:-