MADIVADHANAM Vs. SAROJA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed in A.S.No.46 of 2000 dated 19.01.2001 in reversing the judgment of the trial court made in O.S.No.52 of 1993 dated 12.01.2000 in dismissing the suit filed by the plaintiff.

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

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