KALYANI SUNDARI Vs. SUDHAGAR

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 8/2/2018 passed in A.S.No.20 of 2016 on the file of the Principal Subordinate Court at Nagercoil, Kanyakumari District, reversing the judgment and decree, dtd. 29/2/2016 made in O.S.No.249 of 2012 on the file of the District Munsif-cum-Judicial Magistrate Court, Boothapandi.

(2.) The appellant is the plaintiff and the respondent is the defendant in O.S.No.249 of 2012 on the file of the District Munsif-cum-Judicial Magistrate Court, Boothapandi.

(3.) For the sake of convenience, the parties are referred as plaintiff and defendant as arrayed in O.S.No.249 of 2012 on the file of the District Munsif-cum-Judicial Magistrate Court, Boothapandi.