SHANTHI Vs. JAVARAMMAL

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 27.3.2007, made in A.S.No.78 of 2006, on the file of the Subordinate Court, Udagamandalam, confirming the judgment and decree, dated 31.8.2006, made in O.S.No.253 of 2004, on the file of the District Munsif Court, Udagamandalam.

(2.) THE plaintiff in the suit, in O.S.No.253 of 2004, is the appellant in the present second appeal. THE defendants in the said suit are the respondents herein.

(3.) IN view of the averments made on behalf of the plaintiff, as well as the defendants, the trial Court had framed the following issues for consideration: