AIRETH Vs. CADIRONE MARIE JEACQUILINE

JUDGEMENT

(1.) The Second Appeal has been preferred by the appellants /plaintiffs challenging the judgment of the III Additional District Judge, Puducherry dtd. 6/9/2010 in A.S. No. 115 of 2006 confirming the judgment of the I Additional Sub Judge, Pondicherry dtd. 21/6/1996 in O.S. No. 291 of 1995.

(2.) The short facts pleaded by the plaintiffs in the plaint are as under:

(3.) The brief averments in the written statement of the defendant are as under: