LAKSHMI Vs. MARIAPPAN

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendant animadverting upon the judgment and decree dated 21.03.2011, passed in A.S.No.33 of 2010 by the learned Subordinate Judge, Sivakasi in confirming the judgment and decree dated 23.02.2010, passed in O.S.No.350 of 2004 by the learned District Munsif, Sivakasi.

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

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus: