KALYANI Vs. RAMACHANDRA THENGONDAR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.35 of 1998 dated 10.08.1998 in modifying the judgment and decree passed by the trial court in O.S.No.285 of 1997 dated 27.02.1998 in partly decreeing the suit.

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

(3.) The case of the plaintiff as stated in the plaint would be as follows:-