K.VASANTHAKUMARI Vs. K.NAGAPPAN

JUDGEMENT

(1.) THIS Second appeal is focussed animadverting upon the judgment and decree passed in A.S.No.68 of 2011 dated 23.12.2011, on the file of the IV Additional Subordinate Judge, Coimbatore, confirming the judgment and decree passed in O.S.No.1363 of 2007 dated 28.04.2011 on the file of the II Additional District Munsif Court, Coimbatore.

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

(3.) THE trial Court framed the relevant issues.