FARIDA BEE Vs. SHARIFA BEE

JUDGEMENT

(1.) The Appeal suit is filed to set aside the judgment and decree dated 11.10.2014 made in OS.No.7031 of 2011 on the file of the VII Additional City Civil Court, Chennai.

(2.) The appellant herein is the first defendant and the respondents 1 and 2 are plaintiffs and the respondents 3 and 4 are defendants 2 and 3 before the Trial Court.

(3.) For the sake of convenience, the parties are referred to as per their rank in the trial Court.