PALANISAMY AND ORS Vs. KALIAMMAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.10 of 2000 dated 28.07.2003 in confirming the judgment and decree passed by the trial court in O.S.No.499 of 1998 dated 24.12.1999 in decreeing the suit.

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

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