G. SARASWATHI & ANR. Vs. RATHINAMMAL & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the final judgment and order dated 21.04.2004 passed by the High Court of Judicature at Madras in L.P.A. No.32 of 2000 whereby the Division Bench of the High Court dismissed the appeal and affirmed the judgment and decree dated 30.10.1998 passed by the Single Judge of the High Court in A.S. No.630 of 1984.

(3.) The facts of the case lie in a narrow compass and it would be clear from the facts stated hereinbelow.