K PANDARINATHAN Vs. SRI KUMARANS STORES

JUDGEMENT

(1.) THIS judgment shall govern these two appeals namely OSA 158/2008 at the instance of the plaintiff in respect of the disallowed claim and OSA 173/2008 at the instance of the defendants challenging that part of the decree in favour of the plaintiff.

(2.) THE case of the plaintiff is as follows:

(3.) IN the additional written statement filed by the defendants 1 to 6, it is alleged as follows: