SASIKALA Vs. AMMASI AMMAL

JUDGEMENT

(1.) The unsuccessful plaintiff before the Courts below is the appellant before this Court. The parties are referred to in the same litigative status as before the trial Court.

(2.) The plaintiff had filed the suit O.S.No.106 of 1997 on the file of the learned District Munsif, Tirupur. In the said suit, the plaintiff had sought for the following reliefs:

(3.) The suit property has been described as follows: