K ALAGAR Vs. K CHITHIRAISELVAM AND ORS

JUDGEMENT

(1.) This Appeal Suit is focussed by the original 3rd defendant animadverting upon the judgment and decree dated 29.03.2010, passed in O.S.No.74 of 2008 by the learned I Additional District Judge, Madurai.

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

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this Appeal would run thus: The respondents 1 to 4/plaintiffs filed the suit seeking the following reliefs: