AMEETHA BEEVI Vs. NOORJAHAN

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) This petition has been filed to set aside the order and decree made in I.ANo.1518/2018 in O.S.No.178/2011 dated 27.11.2013 on the file of the Principal District Munsif Court, Srivilliputtur.

(3.) The petitioners are the defendants and the respondent is the plaintiff in the suit.