N ADHILAKSHMI Vs. A P NARAYANAN

JUDGEMENT

(1.) The Second Appeal has been filed against the judgment and decree dated 11.3.2002 in A.S.No.162 of 2002 on the file of the Additional District and Sessions Judge, Fast Track Court No.1, Chennai-1, confirming the judgment and decree dated 6.2.2001 in O.S.No.9629 of 1993 on the file of the XIII Assistant Judge, City Civil Court, Chennai.

(2.) The averments in the plaint are as follows:

(3.) The gist and essence of the written statement filed by the respondent/defendant are as follows: