DHANALAKSHMI Vs. CHANDRAN

JUDGEMENT

(1.) Challenge is made in this first appeal to the judgment and decree dated 22-12-2002, and made in O. S. No. 1770 of 1999 on the file of the Additional District and Sessions Judge (FTC-V) Chennai by the plaintiff therein.

(2.) The facts which giving rise to the memorandum of this first appeal may be summarised as under:

(3.) Based on the pleadings of the parties to the suit the trial Court has framed as nearly as eight issues for the better adjudication of the suit. They are;