LAWS(MAD)-2011-6-147

G LALITHA Vs. G PONNURANGAM

Decided On June 07, 2011
G Lalitha Appellant
V/S
G Ponnurangam Respondents

JUDGEMENT

(1.) For the sake of convenience, the ranks of the parties as mentioned in TOS No. 2 of 1981 are referred in this judgment.

(2.) Written statement filed by the 1st and 2nd Defendants contains the following allegations

(3.) The following are the averments found in the plaint in TOS No. 26 of 2008: