JAYASUDHA Vs. KARPAGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 27.08.2008 passed in A.S.No.5 of 2008 on the file of the Principal Subordinate Court, Virdhachalam, confirming the Judgment and Decree dated 27.11.2007 passed in O.S.No.102 of 2001 on the file of the Principal District Munsif Court, Vridhachalam.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The third defendant is the appellant in this second appeal.