SANTHI Vs. R SIVASUBRAMANIAM

JUDGEMENT

(1.) THIS appeal is focussed by the defendants as against the judgment and decree dated 05.08.2008 passed by the learned First Additional District Court, Erode in O.S.No.46 of 2006. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD both sides.

(3.) THE trial Court framed the relevant issues. During trial, the plaintiff examined himself as P.W.1 along with P.W.2-Ayyasamy and P.W.3-Ramasamy and marked Exs.A1 to A32. On the side of the defendants, D1-Santhi examined herself as D.W.1 along with D.W.2-Sekar and marked Exs.B1 to B23.