SHANMUGA NAICKER Vs. KANNIAMMAL

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the concurrent judgment and decree passed in O.S. No.8 of 2003 on the file of the learned District Munsif, Madurantakam, which was confirmed in A.S. No.40 of 2011 by the learned Subordinate Judge, Madurantakam.

(3.) The second defendant in the suit is the appellant herein. For the sake of convenience, the parties are referred to as arrayed in the suit.