LAWS(MAD)-2012-10-80

A.M.ADHIL BADUSHA Vs. SUCHARITHA ANAND

Decided On October 05, 2012
A.M.ADHIL BADUSHA Appellant
V/S
SUCHARITHA ANAND Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 03.04.2009 passed by the learned District Judge, Nilgiris at Udhagamandalam in O.S.No.2 of 2008, the plaintiff has preferred this appeal.

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

(3.) THE nitty gritty, the pith and marrow of the averments in the plaint would run thus: