ANNAMMAL BALA XAVIER Vs. B.R. SYAN LAREL REX

JUDGEMENT

(1.) The defendants are the appellants and the plaintiffs are the respondents. The second appeal is filed against the judgment and decree dated 28.03.2013 in A.S.No.19 of 2003 on the file of Subordinate Judge, Tiruvallur confirming the judgment and decree dated 13.4.1998 passed in O.S.No.801/1982 on the file of the District Munsif Court, Tiruvallur.

(2.) The case of the appellant/defendant is as follows:-

(3.) The following are the allegations contained in the written statement filed by the defendant :-