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 defendants 1 and 2 as stated in the written statement would be thus: The plaintiff is not the wife of Sekar. She was the servant maid of the family. Taking advantage of the same, she has filed this false suit. The 2nd defendant has purchased the suit properties in the name of Sekar out of the income earned when he was working in the Railway. The C-Schedule properties are also belonging to 2nd defendant. Therefore, the plaintiff is not entitled to any share in the suit properties.