NAGAMMAL AND ORS. Vs. LAKHSMI AND ORS.

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the trial Court granting preliminary decree, the present appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their ranking before the Trial Court.

(3.) The brief facts leading to the filing of this Appeal Suit, is as follows:-