KAMALA Vs. NACHIAMMAL

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st Appellate Court in A.S.No.25 of 1998 dated 18.12.1998 in reversing the judgment and decree passed by the trial court made in O.S.No.326 of 1991 dated 11.11.1997 in decreeing the suit.

(2.) The appellant was the plaintiff and the respondents were the defendants before the Trial Court. For convenience, the ranks of the parties before the Trial Court are maintained in this Judgment.

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