KALIAMMAL Vs. MUTHUSAMY

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 11.11.2011 passed in A.S.No.18 of 2011 by the Additional District Judge, Fast Track Court No.4, Coimbatore, Tiruppur thereby confirming the judgment and decree dated 06.07.2010 in O.S.No.21 of 2007 passed by the Principal Subordinate Court, Tirupur.

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

(3.) In a few broad strokes, the germane facts relating to this case would run thus: