LAKSHMIAMMAL AND ORS. Vs. KAUSALYA DEVI AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 07.09.1998 made in A.S. No. 53/1998 on the file of the II Additional District Court, Erode confirming the judgment and decree dated 20.02.1998 made in O.S. No. 44/1996 on the file of the Subordinate Court, Gobichettipalayam.

(2.) THE averments made in the plaint are as follows: -

(3.) THE Learned Trial Judge after considering the averments both in the plaint and written statement and arguments on either side counsel, has framed necessary issues and on perusing the oral and documentary evidence viz., P.W.1 to P.W.3, D.W.1, D.W.2 and Exs.A.1 to A.11 and Exs.B.1 and B.132, decreed the suit. Aggrieved against the judgment and decree of the trial court, the first defendant preferred an appeal in A.S. No. 53 of 1998 on the file of the II Additional District Court, Erode.