GLORY Vs. MURUGAN

JUDGEMENT

(1.) This second appeal has been filed by the appellants/plaintiffs in the suit against the concurrent judgment passed by the Courts below dismissing the suit.

(2.) For better appreciation and understanding, the parties are referred to as per their in rank in the suit.

(3.) The plaintiffs had filed the suit in O.S.No.22 of 2007 for the following reliefs;