V SARASWATHI Vs. DAWEED BEEVI

JUDGEMENT

(1.) These second appeals arise out of the Judgment and Decree made in A.S.No.173 of 2004 and A.S.ANo.96 of 2006 on 18.07.2007 on the file of the Principal District Judge, Chengalpattu and the Judgment and Decree dated 28.11.2003 in O.S.No.734 of 2001 on the file of the Additional Subordinate Judge, Chengalapptu.

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

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