E RAJKUMAR Vs. P NIRMALA CESILIA

JUDGEMENT

(1.) FIRST defendant in O.S. No.555 of 1986, on the file of District Munsif's Court, Thirumangalam, is the appellant before this Court.

(2.) FIRST respondent herein, as plaintiff, filed the above suit, seeking the following reliefs:

(3.) THE averments in the plaint are as follows: Plaintiff and first defendant are sister and brother, and they are the children of second defendant. THE subject-matter of the suit is a Primary School by name