SARASWATHI AND ANR. Vs. KARUMAYEE AMMAL AND ANR.

JUDGEMENT

(1.) This appeal suit is directed against the judgment and decree passed by the District Judge, Karur dated 18.03.2005 in O.S.No.137 of 2004, dismissing the suit.

(2.) The plaint averments are as follows:

(3.) The averments made in the written statement filed by the defendants 1 to 3 are as follows: