RAMALINGAM Vs. BHUVANESWARI RAMALINGAM

JUDGEMENT

(1.) The appeal suit on hand is directed against the order and decree dated 23.04.2019 passed by the learned Sessions Judge, Mahila Court, Kancheepuram District at Chengalpattu in I.A.No.293 of 2014 in O.S.No.288 of 2005.

(2.) The appellant in the appeal suit is the first defendant in the suit, the first respondent in the appeal suit is the plaintiff in the suit and the second and third respondents in the appeal suit are the defendants 2 and 3 in the suit.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks before the Trial Court.