PALANIAMMAL Vs. NACHIMUTHU

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgment and decree dated 12.12.2007 passed by the learned I Additional Subordinate Judge, Erode in A.S. No. 6 of 2007 in reversing the judgment and decree dated 13.06.2005 passed by the I Additional District Munsif, Erode in O.S. No. 572 of 2002. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) On perusal of the records, I thought fit to formulate the following substantial questions of law to the knowledge of both sides.