UTTARAMARY Vs. V SASIREKHA

JUDGEMENT

(1.) These two second appeals have been focussed by the plaintiff, inveighing the common judgement and decrees dated 28.11.2012 passed by the learned V Additional Judge, City Civil Court, Chennai in A.S.No.41 of 1999 and A.S.No.7 of 1999 in reversing the judgment and decree dated 29.04.1998 passed by the learned I Assistant Judge, City Civil Court, Chennai in O.S.No.3334 of 1994.

(2.) The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial court.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of these two second appeals would run thus: