M VIJAYALAKSHMI Vs. T SHANMUGAM

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 30.09.2009, passed by the learned Subordinate Judge, Ranipet in A.S.No.25 of 2009 confirming the judgment and decree passed by the learned District Munsif, Ranipet dated 28.01.2009 in O.S.No.12 of 2008.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Heard the learned counsel for the appellant/plaintiff. Whereas, despite printing the name of the learned counsel for the respondents, there is no representation.