JAYAMMAL Vs. P.V. PONNIAH PILLAI

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 09.01.1997, in A.S.No.60 of 1996 on the file of the Subordinate Judge, Hosur, confirming the decree and judgment dated 10.02.1995 in O.S.No.102 of 1981 on the file of the District Munsiff, Hosur.

(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 :-