S SHANMUGALAKSHMI Vs. MUKTHI VINAYAGAR TEMPLE

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 03.11.2011 passed in A.S.No.370 of 2009 by the I Addl. Judge, City Civil Court, Chennai, confirming the judgment and decree dated 09.01.2009 in O.S.No.8840 of 2006 passed by the VII Assistant Judge, City Civil Court, Chennai.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: