N. SHANTHAKUMARI Vs. JAYAMMA

JUDGEMENT

(1.) AGGRIEVED by the dismissal of O.S. No. 9165/2001 by a judgment and decree dated 1.9.2010 passed by XVIII Addl. City Civil Judge, this appeal is preferred by the plaintiff.

(2.) THE facts which gave rise to this appeal are as under: -

(3.) BASED on the pleadings of the parties and upon going through the documents, the Trial Court framed the following issues: -