V. PONNAMMAL Vs. RAMANIKANTH

JUDGEMENT

(1.) The present Second Appeal arises against the Judgment and Decree of the learned Principal Sub-Judge, Puducherry in A.S. No.12 of 2018, dtd. 25/4/2019, in reversing the Judgment and Decree of the learned I Additional District Munsif, Pondicherry in O.S. No.1726 of 2012, dtd. 14/11/2017.

(2.) The Suit in O.S. No.1726 of 2012 was filed for the following reliefs:

(3.) For the sake of convenience, the parties shall be referred to as per their rank in the Suit.