SUSEELA Vs. S. KALYANI AND ORS.

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 29.06.1998 in A.S. No. 118 of 1997 on the file of the Principal Sub -Court, Nagapattinam, confirming the judgment and decree dated 14.08.1996 in O.S. No. 392 of 1992 on the file of the District Munsif Court, Tirutturaipoondi.

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

(3.) THE gist and essence of the additional written statement filed by the second defendant which is adopted by the first defendant, are as follows: