POORNASAMI Vs. NATARAJAN

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 14.03.2005, in A.S.No.82 of 2004 on the file of the I Additional Subordinate Judge, Erode, reversing the decree and judgment dated 04.10.2004 in O.S.No.82 of 2001 on the file of the I Additional District Munsif, Erode.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-