MARIA LOUIS AND MARIA AROKIAM Vs. INNASIMUTHU

JUDGEMENT

(1.) This appeal is focussed by the defendants 8 and 10 animadverting upon the judgment and decree dated 03.11.1992 passed in O.S. No. 16 of 1986 by the learned Additional Sub Judge, Dindigul.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Shorn of unnecessary details which are not germane for the disposal of this appeal, the relevant facts would pithily and precisely run thus: