SHANMUGAM Vs. BANUMATHI

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree dated 30.07.2003 made in A.S.No.57 of 2001 on the file of the Subordinate Judge, Kallakurichi, reversing the judgment and decree dated 08.03.2001 passed in O.S.No.450 of 1995 on the file of the 1st Additional District Munsif, Kallakurichi.

(2.) The averments made in the plaint are as follows:-

(3.) The gist and essence of the written statement filed by the 1st defendant is as follows: