SAROJINI Vs. ARUNAGIRI

JUDGEMENT

(1.) CHALLENGE is made in this memorandum of second appeal to the judgment and decree, dated 28.09.2005 made in A.S.No. 7 of 2005 on the file of the District Court, Tiruvannamalai, reversing the judgment and decree, dated 25.01.2005 made in O.S.No. 328 of 1999 on the file of the Additional Sub Court, Tiruvannamalai.

(2.) THE appellants herein are the plaintiffs, whereas the respondents are the defendants.

(3.) THE case of the plaintiff is as under: -