A MARIYA THANGAM, R REGINA MARY Vs. ANNAMMAL

JUDGEMENT

(1.) The gist and kernel, the pith and marrow of the averments made in the plaint filed by the appellants herein would run thus:

(2.) The plaintiffs sought for the following reliefs:

(3.) The 8th defendant contested the suit whereas the other defendants remained ex-parte. During the trial on the side of the plaintiffs, they examined themselves as P.Ws.1 and 2 and marked Exs.P.1 to 10. On the side of the 8th defendant, he examined himself as D.W.1 and marked Ex.D.1.