CHINNARAJ Vs. KANTHAMMAL

JUDGEMENT

(1.) THIS Second appeal is focussed animadverting upon the judgment and decree passed in A.S.No.60 of 2007 dated 17.04.2008, on the file of the Subordinate Judge, Vellore, confirming the judgment and decree passed in O.S.No.345 of 2006 dated 03.08.2007 on the file of the Principal District Munsif at Vellore.

(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.