MAGHESWARI Vs. MALAR

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 07.07.2005, in A.S.No.23 of 2004 on the file of the Subordinate Judge, Arni, Tiruvannamalai District confirming the decree and judgment dated 24.11.2003 in O.S.No.239 of 2002 on the file of the Principal District Munsif Court, Arni.

(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 :-