J. ANGEL MARY Vs. THANISLAS

JUDGEMENT

(1.) The present second appeal has been filed against the judgment and decree dtd. 8/9/2012 passed in A.S.No.75 of 2015 on the file of the Subordinate Court, Padmanabhapuram, Kanyakumari District, confirming the judgment and decree dtd. 15/7/2015 passed in O.S. No.293 of 2013 on the file of the Principal District Munsif, Padmanapuram.

(2.) For the sake of convenience, the parties are referred to herein, as per their own ranking, as before the Trial Court.

(3.) The case of the plaintiff, as per the averments made in the plaint, in short, is as follows :