THILAGARANI Vs. RAJESWARI AMMAL AND ORS.

JUDGEMENT

(1.) THE First Appeal arises out of the judgment and decree against the judgment and decree dated 13.01.2000 in O.S. No. 83 of 1995 on the file of the Additional Subordinate Court, Mayiladuthurai.

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

(3.) THE 9th defendant filed a written statement stating that there is no such deposit available with them.