SURIYAGANTHI Vs. LAKSHMI

JUDGEMENT

(1.) The plaintiffs in the suit for declaration and injunction are the appellants before this Court challenging the judgment and decree in A.S.No.19 of 2006 on the file of the Principal Subordinate Court, Villupuram reversing the judgment and decree of the Principal District Munsif, Ulundurpet in O.S.No.292 of 2003.

(2.) The facts in brief necessary for disposing of the above Second Appeal are as follows and for the ease of understanding, parties are being referred to in the same litigative status as before the Trail Court.

(3.) Plaintiffs- Case: