LAKSHMI AMMAL Vs. S.BAKTHAVATSALU NAIDU

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 14.10.1999, in A.S.No.47 of 1999 on the file of Principal District Judge, Chengalpattu, reversing the decree and judgment dated 30.03.1999 in O.S.No.126 of 1985 on the file of the District Munsif Court, Chengalpattu.

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

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