THANDAVA MUDALIAR Vs. SARASWATHY

JUDGEMENT

(1.) Two defendants (defendants 1 and 2), against whom, a suit in the Trial Court was dismissed, but reversed and decreed in the First Appellate Court, are appellants 1 and 2, respectively, before this Court in this Second Appeal.

(2.) It may be necessary to give a factual matrix, sans unnecessary details and particulars, for better appreciation and understanding of this judgment. I proceed to do so.

(3.) Factual Matrix :