CHANDRAN Vs. SENTHURPANDIAN

JUDGEMENT

(1.) This appeal has been filed against the fair and decreetal order dated 19.11.2015 passed in I.A.No.144 of 2015 in A.S.No.73 of 2015 on the file of the Sub Court, Sankarankovil.

(2.) The appellants are petitioners in I.A.No.144 of 2015 in A.S.No.73 of 2015 on the file of Sub Court, Sankarankovil. They are the plaintiffs in O.S.No.289 of 2013 on the file of Principal District Munsif Court, Sankarankovil. The respondents are defendants in the suit. Respondents in I.A.No.144 of 2015, first appeal and CMA.

(3.) The facts of the case are as follows: