PANEERSELVAM Vs. MOHANA

JUDGEMENT

(1.) This appeal is focussed at the instance of the defendants as against the judgment and decree dated 20.10.2008 passed by the learned Additional District Judge, Fast Track Court No.I, Salem in O.S.No.152 of 2005.

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

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this appeal would run thus: