AMARAVATHI Vs. JAYALAKSHMI AMMAL

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 12.03.1999, in A.S.No.84 of 1996 on the file of the Additional District Court, Villupuram, confirming the decree and judgment dated 07.08.1996 in O.S.No.349 of 1995 on the file of the Principal District Munsif, Ulundurpet.

(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 :-