VALLIAMMAL Vs. SUMATHI

JUDGEMENT

(1.) These two appeals are filed as against the judgment and decree passed in O.S.32 of 2002 dated 24.11.2003.

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

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