K P N PALANIA PILLAI Vs. R BHAGYALAKSHMI

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendant animadverting upon the judgment and decree dated 24.11.2010, passed in A.S.No.39 of 2007 by the learned Subordinate Judge, Ambasamudram in partly confirming the judgment and decree dated 30.03.2007, passed in O.S.No.555 of 2004 by the learned Principal District Munsif, Ambasamudram.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Avoiding discursive delineation, a summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of the Second Appeal would run thus: