PADMAVATHI Vs. CHELLATHAI

JUDGEMENT

(1.) THIS Second Appeal is focussed by the original Plaintiff animadverting upon the judgment and decree dated 29.04.2011, passed in A.S.No.7 of 2008 by the learned Principal District Judge, Tirunelveli in reversing the judgment and decree dated 11.10.2007, passed in O.S.No.7 of 2005 by the learned Subordinate Judge, Sankarankovil.

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

(3.) WHEREUPON, relevant issues were framed by the trial Court.