SHANTHAKUMARI A. Vs. V. NAGESH

JUDGEMENT

(1.) The captioned appeal is by the plaintiff challenging the decree passed on a counter claim raised by defendant Nos.1, 2 and 3 in respect of Schedule B, C and D properties in the written statement.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) Facts leading to the case are as under: