M KUMARAN Vs. J RAJESH

JUDGEMENT

(1.) This appeal has been preferred by the unsuccessful second and third defendants against the judgment and decree dated 30.01.2003 made in O.S. No. 1698 of 1997, on the file of the II Additional City Civil Judge, Chennai.

(2.) The following are the averments in the plaint succinctly stated:

(3.) The written statement filed by the second and third defendants contains the following averments: