MANGAMMAL Vs. RAMASAMY

JUDGEMENT

(1.) THE above Second Appeal arises against the judgment and decree passed in A.S. No. 85 of 2006 on the file of Subordinate Court, Kallakurichi confirming the judgment and decree passed in O.S. No. 603 of 2004 on the file of II Additional District Munsif Court, Kallakurichi.

(2.) THE defendant is the appellant and the respondent was the plaintiff in the suit.

(3.) THE brief case of the plaintiff is as follows: -