CHENNIAMMAL Vs. PALANISWAMY

JUDGEMENT

(1.) THIS Appeal has been preferred against the Decree and Judgment in O.S.No.333/1983 on the file of the Subordinate Court, Dharapuram.

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

(3.) NOW the point for determination in this Appeal is whether the Decree and Judgment in O.S.No.333/1983 on the file of the Sub-Court, Dharapuram, is liable to be set aside for the reasons stated in the memorandum of Appeal?