GREEN ROADWAYS REGD TRANSPORTERS CENTRAL ADMINISTRATIVE OFFICE DELHIMORIGATE Vs. ANRAJ CO PROPRIETORYSHIP CONCERN

JUDGEMENT

(1.) (The Appeal is filed Under Section 96 of the CODE OF CIVIL PROCEDURE, 1908 against the Judgment and decree dated 16.10.1989 made in O.S.No.704 of 1985 on the file of the Subordinate Judge's Court, Coimbatore.) This appeal is filed against the Judgment and decree dated 16.10.1989 made in O.S.No.704 of 1985 on the file of the Subordinate Judge's Court, Coimbatore in and by which the learned Sub Judge after analysing the evidence found that the plaintiff is entitled for the suit claim and accordingly decreed the suit against defendants 6 and 7 while dismissing the suit against defendants 1 to 5.

(2.) FOR convenience, the parties are referred as arrayed in the original suit.

(3.) SIXTH defendant states as follows:-