MALLIKA Vs. CHELLAMUTHU; JEGATHAMBAL; THANGARAJ

JUDGEMENT

(1.) The plaintiff is the appellant. This second appeal is filed as against the judgment and decree dated 21.12.2010 passed by the learned Subordinate Judge, Salem in A.S.No.83 of 2010 in reversing the judgment and decree dated 10.12.2009 passed by the learned II Additional District Munsif, Bhavani in O.S.No.402 of 2007.

(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: