CHANDRA AMMAL Vs. VEDAMANICKAM

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 05.12.2002 made in A.S.No.2 of 2002 on the file of the Subordinate Court, Gudiyatham, confirming the judgment and decree dated 15.02.2002 made in O.S.No.504 of 1995 on the file of the District Munsif Court, Gudiyatham.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiffs in brief is as follows :-