SAROJAMMAL Vs. S. GOPISRINIVASALU

JUDGEMENT

(1.) THE above appeal has been preferred against the judgment and decree of the learned Additional District Judge, Fast Track Court No.1, Chengalpattu, in OS No.85/2007 dated 30.01.2012. The defendant in OS.No.85/2007 filed on the file of the learned Principal District Judge, Chengalpattu, is the appellant before this Court.

(2.) THE respondent herein, as plaintiff, filed a suit in OS.No.85/2007 for the following reliefs: -

(3.) FOR the sake of convenience, the parties herein are referred to as per their rankings in the suit.