SACHIDHANANDAM Vs. E. VANAJA

JUDGEMENT

(1.) Delay condoned in filing Special Leave Petition(C) Diary No(s). 7823 of 2018.

(2.) Leave granted in Special Leave Petition (C) No(s). _____________ @ Special Leave Petition(C) Diary No(s). 7823 of 2018.

(3.) This appeal has been preferred by the defendant no. 2 (Sachidhanandam) assailing the legality and validity of the judgment and decree passed by the High Court, allowing the regular second appeal in part, preferred by the plaintiff (E. Vanaja-respondent no. 1 herein).