KALYANI AMMAL Vs. ARUMBU AMMAL

JUDGEMENT

(1.) This appeal is focussed animadverting upon the judgment and decree dated 08.12.2004 passed by the learned Subordinate Judge, Chidambaram in A.S.No.42 of 2004, reversing the judgment and decree of the learned Principal District Munsif, Chidambaram in O.S.No.56 of 1995 dated 09.07.2003.

(2.) The parties are referred to hereunder 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 Second Appeal would run thus: