VALLIAMMAL Vs. KRISHNAMA NAIDU

JUDGEMENT

(1.) THIS appeal is focused by the second defendant as against the judgment and decree dated 29.4.2008 passed by the learned Principal District Judge, Thiruvallur, in O.S.No.69 of 2007. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD both sides.

(3.) BROADLY but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus.