AMARAVATHI Vs. R VIJAYAKUMAR

JUDGEMENT

(1.) THIS appeal is filed against the Judgment dated 10.1.1992 made in O.S.No.9615 of 1987 on the file of the VIII Asst. Judge, City Civil Court, Madras in and by which the learned Judge after analysing the evidence found that the plaintiffs are entitled for the suit claim and accordingly decreed the suit.

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

(3.) THE second plaintiff examined as P.W.1. One Mr. Kalyanasundaram examined as P.W.2. Exhibits A1 to 13 were marked on the side of the plaintiff to prove the claim. THE second defendant examined as D.W.1. Mr. Ameer Kameesha and Mr. Vannamuthu were examined as D.W.2 and D.W.3. Exhibits B1 to B5 were marked on the side of the defendants to disprove the claim of the suit. THE lower court after analysing the evidence in depth found that the plaintiff is entitled to suit claim and decreed the suit. THE present appeal is filed by the defendants against such finding.