E. SAROJA Vs. R. NAGARAJAN

JUDGEMENT

(1.) The Appeal Suit in A.S.(MD)No.156 of 2014 is directed against the judgment and decree passed in O.S.No.43 of 2009, dtd. 27/3/2014, on the file of I Additional District Court, Trichy.

(2.) The gist of the plaint is as follows:

(3.) The defence of the seventh defendant, adopted by the defendants 3, 8 to 11, in short is as follows: