SHANMUGAM Vs. HEMA

JUDGEMENT

(1.) This second appeal is focused by the defendant, animadverting upon the judgment and decree dated 29.01.2010 passed by the learned Additional Subordinate Judge, Mayiladuthurai in A.S.No.2 of 2008 confirming the judgment and decree dated 28.11.2007 passed by the learned Principal District Munsif, Sirkali in O.S.No.245 of 2002.

(2.) The parties are referred to hereunder according to their litigative status and rank-ing before the trial Court.

(3.) Heard both sides.