PALANI Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) This Second appeal is focussed by the Defendant animadverting upon the judgment and decree dated 30.9.2004 passed by the Principal Subordinate Judge, Villupuram, in A.S. No. 214 of 2003 reversing the judgment and decree dated 18.11.2002 passed by III Additional District Munsif, Thirukovilur, in O.S. No. 422 of 2000, which was filed for recovery of money.

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

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: