H VASANTHI Vs. H MADHAVA RAO

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in O.S.No.746 of 1996 on the file of the VIII Additional Judge, City Civil Court, Chennai. The plaintiff is the appellant herein. The plaintiff in O.S.No.746 of 1996 is the daughter of D1 and the sister of D2.

(2.) THE averments in the plaint relevant for the purpose of deciding this appeal runs as follows:-

(3.) ON the above pleading, the learned trial Judge has framed as many as five issues for trial. The plaintiff has examined herself as P.W.1 and exhibited Ex.A.1 to Ex.A.3. The second defendant was examined as D.W.1 and husband of D3 was examined as D.W.2 and no document was exhibited on the side of the defendants. After meticulously going through the evidence both oral and documentary, the learned trial Judge has come to the conclusion that the plaintiff is not entitled to any relief under the suit and accordingly, dismissed the suit with cost of D3. Aggrieved by the findings of the learned Trial Judge, the plaintiff has preferred this appeal.