M. NAGAMMAL Vs. M. SUNDARAMBAL

JUDGEMENT

(1.) AGGRIEVED over the Judgment passed by the learned Principal Sub Judge, Madurai in A.S. No. 138 of 2001, the present appeal is filed.

(2.) FOR convenience, the parties are referred as per their litigate status in the Suit.

(3.) RESISTING the claim of the plaintiff, the defendant filed written statement disputing the averments made in the plaint and she also further contended that the plaintiff has attempted to encroach on the public road and when it was questioned by the defendant, the plaintiff has instituted the suit.