MURUVAYEE Vs. ABIRAMI

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 21. 02. 2002, in A. S. No. 74 of 2001 on the file of the Principal Subordinate Judge's Court at Vridhachalam reversing the decree and judgment dated 27. 11. 2001 in O. S. No. 820 of 1993 on the file of the Additional District Munsif Court at Vridhachalam.

(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 :-