SAKUNTHALA AMMAL Vs. MEENAKSHI; USHA AND RETHINAVELU

JUDGEMENT

(1.) The unsuccessful plaintiff before both the Courts below is the appellant herein.

(2.) The brief facts are as follows:

(3.) The suit was resisted by the defendants by filing the written statement wherein they stated that allegation of the plaintiff is not correct and infact the plaintiff husband passed away when the first appeal proceedings were pending and therefore, not only the first appeal proceedings were continued by the plaintiff and also the second appeal proceedings were initiated by the plaintiff. Thus, the case of the plaintiff was rejected by three Courts and therefore she could not be allowed to raise the very same contentions which is barred by res-judicata.