FATHIMUTHU Vs. FARITHA BEEVI

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the Additional Subordinate Judge, Kumbakonam., in O.S.No.180/1997, dtd. 22/8/2003, the present appeal has been filed by the appellants.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal, are as follows:-