(1.) THIS appeal has been preferred against the Judgment and decree in A.S.No.76 of 1993 on the file of the Court of Subordinate Judge, Cuddalore. The defendants in O.S.No.52 of 1988 on the file of the Court of the District Munsif, Panruti are the appellants herein.
(2.) THE averments in the plaint in brief sans irrelevant particulars are as follows:
(3.) ON the above pleadings, the trial Court had framed four issues for trial. ON the side of the plaintiff, P.Ws1 to 5 were examined and Exs P1 to P28 were marked. ON the side of the defendants, D.W.1 was examined and Exs B1 to B13 were marked.