LAWS(MAD)-2013-3-134

A.NATARAJAN Vs. SAKUNTHALA

Decided On March 06, 2013
A.NATARAJAN Appellant
V/S
G.JAYALAKSHMI Respondents

JUDGEMENT

(1.) These two second appeals have been focussed by the respective plaintiffs, inveighing the common judgement and decrees dated 30.11.2000 passed by the learned VI Additional Judge, City Civil Court, Chennai in A.S.Nos.70 of 1999 in confirming the judgment and decree dated 01.12.1998 passed by the learned XVII Assistant Judge, City Civil Court in O.S.No.4239 of 1994 and in reversing the judgment and decree passed in O.S.No.4919 of 1994.

(2.) A summation and summarisation of the germane facts, absolutely necessary for the disposal of these two second appeals would run thus:

(3.) Heard both sides.