KANCHANA AND ORS Vs. VEMBU AMMAL AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.83 of 1999 dated 20.03.2000 in reversing the judgment and decree passed by the trial court made in O.S.No.939 of 1995 dated 18.03.1998 in dismissing the suit.

(2.) The appellants were the defendants and the first respondent was the plaintiff before the trial court.

(3.) For convenience, the rank of parties before the trial court are being maintained in this judgment.