UTHAYA PRIYA Vs. VISALAKSHI

JUDGEMENT

(1.) THE appellants are the plaintiffs and the respondents are the defendants in O.S.No. 178 of 2007 on the file of the learned Additional District Judge, (Fast Track Court No. II), Salem.

(2.) THE facts of the case which are necessary for disposal of the Appeal Suit, are as follows:

(3.) HEARD the learned counsel appearing for the appellants and the learned counsel appearing for the respondents and perused the materials available on record.