CAROLINE; BENNY; ANBALAKSHI Vs. A S LILLY CAHTHARINE

JUDGEMENT

(1.) The present Second Appeal has been directed against the concurrent finding of both the Courts below.

(2.) The brief facts, which led to the filing of this second appeal are as follows:

(3.) Heard Mr.S.Balasubramanian, learned senior counsel appearing for the appellants and Mr.Ashokmenon, learned counsel appearing for the respondents.