PORKALA Vs. T GIRIJA

JUDGEMENT

(1.) THIS Second Appeal is focussed by the original defendant animadverting upon the judgment and decree dated 27.08.2008, passed in A.S.No.115 of 2006 by the learned I Additional Subordinate Judge, Nagercoil in modifying the judgment and decree dated 17.08.2006, passed in O.S.No.366 of 2004 by the learned Additional District Munsif, Nagercoil.

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

(3.) WHEREUPON, the relevant issues were framed by the trial Court.