T. MUTHULAKSHMI Vs. STATE OF GOVERNMENT OF TAMILNADU,

JUDGEMENT

(1.) The Second Appeal is focused as against the judgment and decree dtd. 26/2/2010 passed in A.S.No.63 of 2009 by the learned Principal Subordinate Judge, Erode, confirming the judgment and decree dtd. 31/7/2009, made in O.S.No.68 of 2005 by the learned First Additional District Munsif, Erode. The suit is for declaration, injunction and for costs.

(2.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.

(3.) The laconic averments made in the plaint, are as follows: