JAMEEL UNISSA BEGAM Vs. SHAH JAHAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A. S. No. 89 of 1995 dated 10.08.1998 in confirming the judgment and decree passed by the trial court made in O. S. No. 729 of 1993 dated 23.01.1995 in decreeing the suit filed by the plaintiff.

(2.) The appellant herein was the defendant and the respondent was the plaintiff before the trial court. For convenience, the status of parties before the trial court is being maintained infra.

(3.) The plaint averments which would disclose the case of the plaintiff would be as follows: