R. VATSALA Vs. R. KRISHNA KUMAR

JUDGEMENT

(1.) This Intra Court Appeal has been filed by the appellants against the Judgment and decree dated 26.06.2014 passed by the learned Single Judge of this Court in C.S.No.730 of 2010.

(2.) The appellants are the plaintiffs in the suit in C.S.No.730 of 2010, and they sought for the following reliefs in the suit:

(3.) The first appellant is the mother and the second to fifth appellants are her daughters. The first respondent is the son of the first appellant and the second respondent is the son of the first respondent.