RAMAKRISHNA Vs. V.PARVATHY

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 27.02.2002, in A.S.No.689 of 1965 (on remand by orders of the High Court in SA.No.883 of 1988) on the file of the IV Additional Judge, City Civil Court, Madras confirming the decree and judgment dated 27.01.1984 in O.S.No.932 of 1980 on the file of the IX Assistant Judge, City Civil Court, Chennai.

(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 :-