LAWS(MAD)-2020-2-376

P.NARAYANASAMY Vs. NAJMUNNISA

Decided On February 14, 2020
P.Narayanasamy Appellant
V/S
Najmunnisa Respondents

JUDGEMENT

(1.) These second appeals have been filed as against the common judgment and decree dated 20.12.2000 made in A.S.Nos.6 & 240 of 1998 on the file of the II Additional District Judge, Coimbatore, confirming the judgment and decree dated 03.11.1997 made in O.S.No.514 of 1989 on the file of the Principal Subordinate Court, Coimbatore.

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

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