UNITED BUSINESS CENTRE Vs. V KALYANKUMAR AND COMPANY

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in O. S. No. 335 of 1996 on the file of the Principal Subordinate Judge, Erode.

(2.) THE averments in the plaint relevant for the purpose of deciding this appeal sans irrelevant particulars are as follows:-

(3.) THE defendants in their joint written statement would contend as follows:-