RAHEEMA BI Vs. AZEEMA BEEVI

JUDGEMENT

(1.) THE judgment and decree, dated 6.2.2002 and made in O.S. No. 15959 of 2006 on the file of the learned VII Additional Judge, City Civil Court, Chennai, are under challenge in this regular appeal.

(2.) THE appellants are the plaintiffs 1, 2 and 4 in the suit whereas the respondents are the defendants.

(3.) THE suit has been partly decreed and partly dismissed. The plaintiffs, in respect of the dismissed portion of the suit, have chosen to file the present appeal.