T JAYALAKSHMI Vs. MUKUNDCHAND BOTHRA

JUDGEMENT

(1.) COMMON JUDGMENT The second appeal No.1380 of 2007 is focussed by the defendants inveighing the judgement and decree dated 21.10.2005 passed by the learned Additional Disrict and Sessions judge, Fast Track Court No.III, Chennai in A.S.No.476 of 2004 confirming the judgement and decree dated 29.03.2004 passed by the learned XII Assistant Judge, City Civil Court, Chennai in O.S.No.4325 of 2001.

(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.) HEARD both sides.