BANUMATHI Vs. M.VASANTHA

JUDGEMENT

(1.) This second appeal is focussed by D2 to D6, animadverting upon the judgment and decree dated 31.12.2003 passed by the learned Subordinate Judge, Sankari in A.S.No.64 of 1998 in confirming the judgment and decree dated 24.06.1998 passed by the learned District Munsif, Sankari in O.S.No.23 of 1996.

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

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