ANDALAMMAL Vs. N V MUTHUSAMI

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment and decree in A.S.No.22 of 1996 on the file of the Court of Subordinate Judge, Erode. The defendants, who have lost their defence before the Courts below, are the appellants herein.

(2.) THE averments in the plaint in brief for the purpose of deciding this appeal sans irrelevant particulars are as follows:

(3.) THE first defendant in his additional written statement would contend that the plaintiff has no right, title or possession in respect of the suit property.