MUNIAMMAL Vs. CHELLAMMAL

JUDGEMENT

(1.) The unsuccessful defendants in both the courts below are the appellants.

(2.) This Second Appeal is directed against the decree and judgment dated 04.08.2005 in A.S. No. 538 of 2004 passed by the learned V Additional Judge, City Civil Court, Madras, whereby the decree and judgment dated 03.02.2004 passed by the learned XVI Assistant Judge, City Civil Court, Madras, in O.S. No. 759 of 1997 were confirmed.

(3.) The respondent herein is the plaintiff, who filed the suit in O.S. No. 759 of 1997 on the file of the XVI Assistant Judge, City Civil Court, Madras, against the appellants as defendants, for the following reliefs: