Anil R. Dave, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment delivered in Appeal Suit No. 774 of 1989 dated 25th June, 2004, by the High Court of Madras, this appeal has been filed by Original Defendant No. 3 in the suit. The suit filed by present Respondent Nos. 1 and 2 had been dismissed and, therefore, the Plaintiffs had filed the aforestated appeal, which has been allowed by the High Court and, therefore, original Defendant No. 3 has filed the present appeal.
(3.) The facts giving rise to the present litigation in a nutshell are as under:;