PARVATHI Vs. VENKATARASU

JUDGEMENT

(1.) The Second Appeal is directed as against the judgment and decree dated 30.12.2004, in A.S.No.15 of 2004 on the file of the Principal Sub Court, Vridhachalam, confirming the decree and judgment dated 28.07.2003 in O.S.No.303 of 2000 on the file of the II Additional District Munsif Court, Vridhachalam.

(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 :-