E M K G RAHILA Vs. S SHAMEEMA

JUDGEMENT

(1.) This second appeal is preferred by the defendants/appellants, challenging the judgment and decree dated 23.06.2014 passed by the learned Principal District Judge, Erode, Erode District in A.S.No. 93 of 2013 in confirming the judgment and decree dated 16.08.2012 passed by the learned I Additional Subordinate Judge, Erode in O.S.No. 902 of 2002.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) The short facts that are necessary for the disposal of this Second Appeal would run thus: