DMJ EXPORT Vs. U P K INTERNATIONAL

JUDGEMENT

(1.) This appeal has been filed as against the judgment and decree 19.08.2016 passed in O.S.No.203 of 2013 by the II Additional District and Sessions Judge, Tirupur, decreeing the suit filed by the first respondent herein as against the appellants.

(2.) The appellants are the 1st, 2nd and 3rd defendants in the suit. The 1st respondent herein is the plaintiff. The 2nd and 3rd respondents herein are the 4th and 5th defendants in the suit. For the sake of convenience, the parties shall be referred to as per their ranking in the suit.

(3.) The case of the plaintiff /first respondent herein in brief is as follows: