S.MALA Vs. V.CHOKKALINGAM

JUDGEMENT

(1.) The present Second Appeal arises out of the judgment and decree dtd. 24/4/2019 made in A.S.No. 77 of 2018 passed by the Learned Sub Judge, Ulundurpet reversing the judgment and decree dtd. 1/8/2017 passed in O.S.No. 26 of 2013 by the Learned Principal District Munsif, Ulundurpet.

(2.) The brief facts which led to the filing of the present appeal, can be stated as under.

(3.) The appellant herein is the plaintiff and the respondent is the defendant. For the sake of convenience, the parties as arrayed in the Original Suit, can be referred hereinafter.