PARVATHY Vs. KUMARAVEL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 22.06.2007 passed in A.S.No.157 of 2006 on the file of the Principal Subordinate Court, Virudhachalam, confirming the judgment and decree dated 12.09.2006 passed in O.S.No.211 of 2006 on the file of the Principal District Munsif Court, Virudhachalam.

(2.) The defendant in O.S.No.211 of 2006 is the appellant in this second appeal.

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