ENOCH, RANI ENOCH Vs. MARY BAI

JUDGEMENT

(1.) The defendants/appellants have challenged the judgment decree dated 12/7/1994 passed in Original Suit No. 25 of 1991 by The Sub-Court, Kuzhithurai.

(2.) The respondent herein as plaintiff has instituted the Original Suit No. 25 of 1991 on the file of the Sub-Court, Kuzhithurai, praying to pass damages to the tune of Rs. 5 lakhs in favour of her, wherein the present appellants have been shown as defendants.

(3.) The nubble of the averments made in the plaint may be stated like thus: