LAWS(MAD)-2024-3-656

N. VELUSAMY Vs. C. MEENAKSHI PAVALAYAMMAL

Decided On March 01, 2024
N. VELUSAMY Appellant
V/S
C. Meenakshi Pavalayammal Respondents

JUDGEMENT

(1.) The 1 st and 13 th Defendants, husband and wife are the Appellants herein.

(2.) The parties are described as per their litigative status before the Trial Court.

(3.) The material facts that are necessary for deciding the present Second Appeal are as hereunder: