LAWS(MAD)-2012-9-164

ELAYAMMAL Vs. N.PADMAVATHY

Decided On September 24, 2012
ELAYAMMAL Appellant
V/S
N.PADMAVATHY Respondents

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the plaintiff as against the judgment and decree dated 21.10.2005 passed by the learned Additional District Judge/Fast Track Court No.I, Erode in O.S.No.59 of 2003 and the Civil Revision Petition is focussed as against the fair and decreetal order dated 30.11.2004 passed by the learned Additional District Judge/Fast Track Court No.I, Erode in I.A.No.409 of 2004 in O.S.No.59 of 2003.

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

(3.) PER contra, the contesting defendants, viz., D1 to D4 would portray and project their defence, which could tersely and briefly be set out thus: