RADHAKRISHNAN; SASIKALA Vs. R GUNASEKARAN

JUDGEMENT

(1.) This second appeal is focussed by the defendants, challenging the judgment and decree dated 26.08.2011 passed by the learned Subordinate Judge, Madurantagam in A.S.No.68 of 2010 in confirming the judgement and decree dated 07.09.2010 passed by the learned District Munsif, Madurantakam in O.S.No.87 of 2003.

(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: