LAKSHMI AMMAL Vs. T M MOHAMAD KASIM

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment in A. S. No. 6 of 1995 on the file of the Court of subordinate Judge, Nilgries, Ootacamund. The appellants are the plaintiffs in O. S. No. 327/1996 of the file of the Court of District Munsif, Ootacamund.

(2.) THE short facts of the case of the plaintiff in the plaint relevant for the purpose of deciding this appeal are as follows:-

(3.) THE defendant has filed written statement with the following averments:-