PONRAJ AMMAL Vs. KANNIGA PARAMESWARI KOIL UTHAMAPALAYAM THROUGH ITS MANAGING TRUSTEE M S MANNAR CHETTIAR

JUDGEMENT

(1.) THIS second appeal is focussed by the defendant animadverting upon the judgment and decree dated 21.10.2010 made in A.S.No.15 of 2010 on the file of the learned Sub Judge, Uthamapalayam, confirming the judgment and decree dated 10.11.2009 made in O.S.No.107 of 2008 on the file of the District Munsif Court, Uthamapalayam.

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

(3.) ULTIMATELY, the trial Court decreed the suit.