KRISHNAN ALIAS KISHTAN Vs. PADMAVATHY

JUDGEMENT

(1.) THIS Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 20.01.2011 passed in A.S.No.47 of 2006 by the Principal Sub-Judge, Puducherry, confirming the judgment and decree of the District Munsif, Puducherry in O.S.No.787 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: (a) The plaintiff filed the suit seeking the following reliefs:

(3.) CHALLENGING and impugning the judgments and decrees of both the Courts below, this Second Appeal has been focussed by the plaintiff on various grounds and also suggesting the following substantial questions of law: