RAJENDHIRAN Vs. MUTHAIAMMAL @ MUTHAYEE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by the defendants, assails the correctness of the judgment and order dtd. 28/7/2022 of the High Court of Judicature at Madras whereby the Second Appeal No.351/2021 filed by the plaintiff was allowed and the concurrent judgments of the Trial Court and the Sub-Judge dismissing the suit of the plaintiff-respondents were set aside and the suit was decreed.

(3.) Facts in nutshell are :