LOGAMBAL Vs. MAILATHAL

JUDGEMENT

(1.) The second defendant has filed this Second Appeal challenging the judgment passed in A.S.No.57 of 2006 on the file of the Principal District Court, Erode in and by which the learned Judge has reversed the judgment and decree passed by the learned Subordinate Judge, Dharapuram in O.S.No.146 of 2000.

(2.) The parties are referred to in the same litigative status as before the trial Court for ease of understanding.

(3.) The relief claimed in the suit O.S.No.146 of 2000 is as follows:-