- (1.) Leave granted.
(2.) The concurrent finding of fact recorded by the High Court of Madras, Bench at Madurai, in Appeal Suit No. 646 of 1994 affirming the judgment and decree dated 15.06.1994 passed in O.S. No. 63 of 1993 on the file of Sub Court, Kuzhithurai District is under challenge in this appeal by defendant Nos. 12 to 15 urging various legal grounds.
(3.) For the sake of convenience, the ranks of the parties assigned in the plaint filed before the trial court is adverted to in this judgment.;