he instant appeal arises from the final judgment andorder dated 29.03.2019 passed by the Madurai Bench of theHigh Court of Madras in A.S. (M.D.) No. 143 of 2018 allowingthe appeal ... filed by the unsuccessful defendants in O.S. No. 186of 2016 (the Respondents herein), wherein the suit fordamages filed by the Appellant herein had been decreed by theFirst Additional District Judge, Madurai, vide order dated03.04.2018