RAJAMBAL Vs. DHANAKKODI

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the trial Court made in O.S.No.160 of 2016 dtd. 4/10/2021, granting Preliminary Decree in favour of the plaintiff for 6/25 share, the present Appeal Suit came to be filed.

(2.) The parties are arrayed according to their ranking in the trial Court.

(3.) It is the case of the plaintiff is as follows:-