AAYEEAMMAL AND ORS. Vs. KAMALAMMAL

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 28.03.2002 in A.S. No. 6 of 1999 on the file of the Subordinate Court, Ranipet, confirming the Judgment and Decree dated 25.11.1998 in O.S. No. 230 of 1996 on the file of the District Munsif cum Judicial Magistrate Court, Arcot.

(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 and Exs. A1 to A10, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendants preferred an appeal in A.S. No. 6 of 1999 on the file of the Subordinate Court, Ranipet.