SREE RANGAMMAL Vs. SANKAR CHETTIAR

JUDGEMENT

(1.) The defendants in O.S.No.559 of 1997 are the appellants before this Court.

(2.) The appeal arises against the judgment and decree of the Principal District Judge, Cuddalore, in A.S.No.153 of 2003, reversing the judgment and decree of the Principal District Munsif, Cuddalore, in O.S.No.559 of 1997. The parties are arrayed in the same status as in the suit.

(3.) The facts in brief necessary to dispose of the above second appeal are as follows.