E RANGANATHAN Vs. M GNANASUNDARI

JUDGEMENT

(1.) The present Second Appeal has been directed against the Judgment and Decree dated 31.03.2005 passed in A.S.No.2 of 2003 on the file of the Subordinate Judge, Ponneri, reversing the Judgment and Decree dated 07.11.2002 passed in O.S.No.111 of 2001 on the file of the District Munsif-cum-Judicial Magistrate, Thiruvottiyur.

(2.) The brief facts which led to file this second appeal, are as follows:

(3.) Heard Mrs.S.Radha Gopalan for Mr.S.Chakravarthi, learned Counsel appearing for the appellant and Mr.S.Mukunth, learned counsel appearing for the respondent.