N LAKSHMI Vs. SARASWATHI AMMAL

JUDGEMENT

(1.) This second appeal is focussed by the original Plaintiff, animadverting upon the judgment and decree dated 20.10.2009 passed in A.S. No. 63 of 2008 by the learned Subordinate Judge of Vellore, in reversing the judgment and decree of the learned Principal District Munsif, Vellore, Vellore (District), in O.S. No. 220 of 2002. For convenience sake, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: