N.SUMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgment and decree dated 13.07.2011 passed by the learned Additional District and Sessions Judge cum Fast Track Court No. II, Coimbatore in A.S. No. 81 of 2009 in reversing the judgment and decree dated 15.12.2008 passed by the learned Subordinate Judge, Pollachi in O.S. No. 180 of 2004. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(2.) Heard the learned counsel for the appellant.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this second appeal would run thus: