LAKSHMI Vs. K RAMANI

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 30.01.2013 passed by the learned Subordinate Judge, Nagapattinam in A.S.No.2 of 2012 confirming the judgment and decree dated 10.11.2011 passed by the learned District Munsif, Nagapattinam in O.S.No.173 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.) Heard the learned counsel for the appellant. Despite printing the name of the learned counsel for the respondents/Caveators, no one appeared.