NAVANEETHAMMAL Vs. RANGANATHA NAICKER

JUDGEMENT

(1.) THIS second appeal is focussed by the legal representatives of the original plaintiff animadverting upon the judgment and decree dated 07.07.2008 passed in A.S.No.4 of 2005 by the learned Additional Sub Judge, Chengalpet, confirming the judgment and decree of the learned District Munsif, Chengalpet in O.S.No.730 of 1990. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A recapitulation and summation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) HEARD both sides.