KESAVAN Vs. AYYAVOO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants, who are the plaintiffs in O.S.No.331 of 2007, against the order of remand made by the lower Appellate Court made in A.S.No.1 of 2011, on the file of I Additional District Court, Madurai, dated 04.07.2012.

(2.) The brief case of the plaintiffs is as follows:

(3.) The brief case of the first defendant is as follows: