P.R. MANJUNATHA CHETTY Vs. VARALAKSHMI AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 22.02.2001 made in A.S. No. 102 of 1996 on the file of the Subordinate Court, Hosur, confirming the judgment and decree dated 30.11.1994 passed in O.S. No. 431 of 1984 on the file of the District Munsif Court, Hosur.

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

(3.) THE sum and substance of the written statement filed by the third defendant is also follows: