SAMAYAL RANI HOMELY FOODS Vs. RAJAKANTHAMMAL

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 14.08.2012 passed by the learned II Additional Judge, City Civil Court, Chennai in A.S.No.8 of 2011 in confirming the judgment and decree dated 04.10.2010 passed by the XIV Assistant Judge, City Civil Court, Chennai in O.S.No.8765 of 2008.

(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.) The epitome and the long and short of the germane facts absolutely necessary for the disposal of this second appeal would run thus: