RAJESH Vs. ALAMELU MANGAI

JUDGEMENT

(1.) CHALLENGING the Judgment and Decree passed in A.S. No. 19 of 2000 on the file of the Additional District cum Chief Judicial Magistrate Court, Karur, confirming the Judgment and Decree passed in O.S. No. 389 of 1996 on the file of the District Munsif Court, Karur, the plaintiff has filed the above Second Appeal.

(2.) THE respondent, who is the wife of the appellant, was the defendant in the suit. The plaintiff filed the suit in O.S. No. 389 of 1996 for declaration that the suit properties belonged to the plaintiff.

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