SABAPATHY Vs. SHANTHANALAKSHMI

JUDGEMENT

(1.) THIS Second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated 30.07.2010 passed in A.S.No.12 of 2009 by the Additional Subordinate Judge, Mayiladuthurai, confirming the judgment and decree of the Additional District Munsif, Mayiladuthurai, in O.S.No.24 of 2008. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: (a) The plaintiff/appellant herein filed the suit seeking the following reliefs:

(3.) THE learned counsel for the appellant would submit that both the Courts below committed error in dismissing the plea of the plaintiff and simply rejected his case as though he voluntarily submitted to decree in the earlier suit filed by D2. He would also reiterate what are all stated in the grounds of Second Appeal.