HAJIRA BEEVI Vs. R SARASWATHI

JUDGEMENT

(1.) THIS appeal is filed against the Judgment dated 13. 11. 2001 in I. A. No. 209 of 2001 in O. S. No. 1456 of 1991, on the file of the II Additional Subordinate Judge's Court, Coimbatore in and by which the learned Sub Judge after analysing the evidence found that the petitioners/plaintiffs are not entitled for the petition claim and accordingly dismissed the the final decree. Hence, the present appeal.

(2.) THE present appeal is filed by the plaintiffs against such finding. For convenience, the parties are referred as arrayed in the original suit.

(3.) THE petitioners/plaintiffs states as follows:-