PARVATHATHAMMAL Vs. MUTHULAKSHMI

JUDGEMENT

(1.) This second appeal has been preferred against the judgment and decree passed in A.S.No.37 of 2008 dated 14.09.2009 on the file of the Court of District Judge, Nagapattinam confirming the judgment and Decree passed in O.S.No.68 of 2006 dated 02.01.2008 on the file of the Court of Principal Sub Ordinate Judge, Mayiladuthurai.

(2.) The Appellant is the plaintiff in the suit.

(3.) The short facts of the plaintiff case are as follows:-