CHINNAMMAL Vs. MARAKKAL

JUDGEMENT

(1.) THIS second appeal is focussed by the D10, inveighing the judgement and decree dated 13.09.2007 passed by the learned Subordinate Judge, Mettur in A.S.No.22 of 2005 in confirming the judgment and decree dated 30.07.2004 passed by the learned District Munsif cum Judicial Magistrate, Omalur in O.S.No.809 of 1996 [Sub Court, Sankari] in O.S.No.352 of 1990.

(2.) THE parties, for thesake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) HEARD all concerned.