LALITHAMAHESWARI Vs. POOMALAI AMMAL

JUDGEMENT

(1.) THE first defendant in O.S. No. 298 of 1982 on the file of the District Munsif Court, Paramakudi is the appellant in this Second Appeal. THE Second Appeal is directed against the judgment and decree dated 16.6.1983 made in O.S. No. 298 of 1982 on the file of the District Munsif Court Paramakudi.

(2.) AT the time of admission, the following two substantial questions of law were framed by this Court.

(3.) THE plaintiff marked Exs. A1 to A5, while the defendants marked Ex. Bl to B4. THE Commissioner's Plans and Reports have been marked as Exs. Cl to C4. THE plaintiff has examined PW1 and 2 and the defendants examined DWs1 and 2.