PADMAVATHY AMMAL Vs. PACHAIYAPPA NAINAR

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment and decree passed by the first appellate Court in A.S.No.15 of 2003 dated 06.03.2003 confirming the judgment and decree passed by the trial Court in O.S.No.60 of 1994 dated 16.04.2001 in dismissing the declaratory relief.

(2.) The case of the plaintiff before the trial court would be as follows:

(3.) The contentions of the defendants raised in the written statement filed by the first defendant, which was adopted by the second defendant are as follows: