M GANGABAI Vs. PRINCIPAL CHIEF POST MASTER GENERAL

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgment and decree dated 1.4.2010 passed by the learned V Additional Judge, City Civil Court, Chennai confirming the judgment and decree dated 7.11.2008 passed by the learned VII Assistant Judge, City Civil Court, Chennai in O.S. No. 640 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.) AT the outset itself, I would like to fumigate my mind with the following principles as found enunciated and enshrined in the decision of the Hon'ble Apex Court Hero Vinoth (Minor) v. Seshammal AIR 2006 SC 2234 : (2006) 5 SCC 545 : (2006) 3 MLJ 121 at p. 128 of MLJ: