S.KALAIARASI Vs. SIVANMALAI

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff inveighing the judgement and decree dated 20.10.2008 passed by the learned Principal District Judge, Erode in A.S.No.108 of 2008 in reversing the judgment and decree dated 12.03.2008 passed by the learned Principal District Munsif, Erode in O.S.No.19 of 2007.

(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.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this second appeal would run thus: