K S VIJAYALAKSHMI Vs. A VELUSAMY

JUDGEMENT

(1.) THIS second appeal is filed by the defendant inveighing the judgement and decree dated 22.08.2008 passed by the learned Additional District Judge, Fast Track Court No.IV, Bhavani, Erode District confirming the judgment and decree dated 30.10.2010 passed by the learned Principal District Munsif, Bhavani in O.S.No.298 of 2006.

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

(3.) HENCE, it is just and necessary to see as to whether there is any substantial question of law is involved in the matter at all.