R. RADHAKRISHNA NAIDU Vs. SASIKALA

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 19.01.2004 passed in A.S.No.5 of 2002 on the file of the Additional District Court, Fast Track Court No.V, Chengalpattu, reversing the judgment and decree dated 30.08.2001 made in O.S.No.76 of 1986 on the file of the Subordinate Court, Tiruvallur.

(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 :-