MEGANATHAN Vs. VIJAYAKUMARI

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 16.10.2012 passed by the learned II Additional Subordinate Judge, Salem in A.S.No.77 of 2012 in reversing the judgment and decree dated 01.02.2012 passed by the learned I Additional District Munsif, Salem in O.S.No.1290 of 2008.

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

(3.) Broadly but briefly, narratively but precisely, the germane facts absolutely necessary for the disposal of this second appeal would run thus: