R. BOOPATHY Vs. R. PALANISAMY GOUNDER AND ORS.

JUDGEMENT

(1.) THE first appeal arises out of the judgment and decree dated 31.12.2008 made in O.S. No. 201 of 2005 on the file of the I Additional District Court, Coimbatore.

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

(3.) THE defendants 2 and 3 had also filed the written statement wherein it was stated as follows: