S.DAKSHINA Vs. CHINNAPONNU

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the original plaintiff animadverting upon the judgment and decree dated 21.11.2005 passed in A.S.No.42 of 2005 by the learned Additional Subordinate Judge, Chengalpattu, confirming the judgment and decree passed by the learned District Munsif cum Judicial Magistrate, Thirukallukundram in O.S.No.284 of 1996 dated 28.01.2005.

(2.) .The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) PER contra, in a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the plaintiff, the learned counsel for D1 would pyramid her arguments, which could succinctly and pithily be set out thus: