P.M.VENKATACHALAPATHI Vs. MINOR K.B.ISHWARYA

JUDGEMENT

(1.) This appeal is focussed at the instance of the defendants as against the judgment and decree dated 07.06.2010 passed by the learned Principal District Judge, Krishnagiri in O. S. No. 178 of 2004.

(2.) The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this appeal would run thus: