PALANIAMMAL; ESWARI; MANIKANTAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the First Appellate Court (Sub-Court, Mettur) in A.S.No.150 of 1999 dated 11.01.2001 in confirming the judgment and decree passed by the trial court (District Munsif) in dismissing the suit filed by the plaintiff.

(2.) The appellants herein are the plaintiffs and the respondents are the defendants before the trial court.

(3.) The case of the plaintiffs in brief would be as follows:-