VANAJA Vs. CHINNATHAMBI @ ARUNACHALAMPILLAI

JUDGEMENT

(1.) This Second Appeal is focussed animadverting upon the judgment and decree dated 04.03.2011 passed in A.S.No.7 of 2010 by the learned Subordinate Judge, Sankari at Salem in reversing the judgment and decree passed in O.S.No.316 of 1996 dated 10.08.2009 by the learned District Munsif Court, Sankari.

(2.) The parties are referred to hereunder 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: