SAROJINI Vs. KUMARI BHAGYAVATHI

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed by the learned Single Judge of this Court in C.S.No.178 of 1981, dated 22.4.1992, the third defendant has preferred this original side appeal.

(2.) The facts leading to the filing of this appeal are as follows: The plaintiff, who is the first respondent herein, has filed a suit against the defendants, for the following main reliefs:

(3.) On the basis of the oral and documentary evidence, the learned Single Judge of this Court, passed a following preliminary decree: