T VIJAYALAKSHMI PANDIT Vs. G PANEERSELVAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.30 of 2003 dated 24.07.2003 in confirming the judgment and decree passed by the trial court made in O.S.No.433 of 1992 dated 24.02.2003 in dismissing the suit filed by the plaintiff.

(2.) The appellants were the plaintiffs and the respondent was the defendant before the trial court.

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