R. RAJESWARI Vs. PAPPAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 21.11.2007 passed in A.S. No.117 of 2004 on the file of the Subordinate Court, Namakkal, confirming the judgment and decree dated 15.10.2004 passed in O.S. No.288 of 2002 on the file of the Additional District Munsif Court, Namakkal.

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

(3.) The plaintiff in OS.No.288 of 2002 is the appellant in the Second Appeal.