S PARVATHAM AMMAL Vs. T S GANESAN

JUDGEMENT

(1.) THESE appeals are filed against the Judgment and decree dated 19. 3. 1990 made in O. S. No. 50 of 1988 on the file of the Sub Court, Mayiladuthurai in and by which the learned Subordinate Judge partly decreed the suit and partly dismissed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the Original Suit. The brief facts of the case are as follows:-

(3.) PLAINTIFF states as follows: