V. SELVI Vs. VARADHARAJA PILLAI

JUDGEMENT

(1.) The second appeal is directed as against the judgment and decree dated 14. 03. 2001, in A. S. No. 43 of 1998 on the file of the Additional Subordinate Judge, Cuddalore confirming the decree and judgment dated 13. 08. 1998 in O. S. No. 149 of 1996 on the file of the Additional District Munsif Court, Cuddalore.

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

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