PARVATHIAMMAL Vs. B INDIRA

JUDGEMENT

(1.) THIS appeal is focussed by the defendant as against the judgment and decree dated 28.11.2008 made in O.S.No.305 of 2007 on the file of the Principal District Judge, Tiruvallur. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: The respondent/plaintiff filed the suit before the trial Court seeking the following reliefs:

(3.) ULTIMATELY, the trial Court decreed the suit, as against which this appeal has been filed by the defendant on various grounds.