R. SUBBAMMAL Vs. K. SUBBALAKSHMI

JUDGEMENT

(1.) Being aggrieved by the judgment and decree dtd. 22/9/2007 passed in O.S.No.8294/2002 on the file of the learned XVII Additional City Civil Judge, Bangalore (CCH-16), dismissing the suit for declaration and injunction, the plaintiffs have filed this appeal

(2.) The parties would be referred to as per their ranks before the trial Court for the sake of convenience.

(3.) Brief facts of the case of the plaintiffs are as below: