TAMILNADU STATE Vs. T PRAKASH

JUDGEMENT

(1.) The unsuccessful defendants 1 and 2 in O.S. No. 563 of 1992 on the file of the learned Subordinate Judge, Erode are the appellants in the first appeal.

(2.) The parties to this appeal are referred to as "plaintiff and "defendants" in accordance with their status before the trial Court. The Facts in Nutshell:

(3.) The suit in O.S. No. 563 of 1992 was preferred by the plaintiff against the defendants claiming a sum of Rs. 3.25 lakhs as damages.