RAJI Vs. KISHTA PILLAI

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 08.02.1996 made in A.S.No.60 of 1993, on the file of the Subordinate Judge, Arni, confirming the judgment and decree dated 13.07.1992 made in O.S.No.230 of 1987 passed by the Additional District Munsif, Arni, the plaintiffs have come up before this Court with the present appeal.

(2.) THE brief facts leading to the filing of the appeal are as under:

(3.) LEARNED counsel for the appellants has put forth the following contentions: