SARASWATHI Vs. MALAIAPPA GOUNDER

JUDGEMENT

(1.) This Second appeal is focussed by the first defendant animadverting upon the judgment and decree dated 22.10.2007 passed in A.S.No.46 of 2006 by the Subordinate Judge at Tiruppur, reversing the judgment and decree of the District Munsif Court, Tiruppur in O.S.No.256 of 2003.

(2.) The parties are referred to hereunder 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: