JEYANTHI Vs. MANIKANDAN

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal has been preferred against the judgment and decree dtd. 1/3/2019 passed in A.S. No.19 of 2017 by the learned Principal Subordinate Judge, Dindigul, whereby the judgment and decree dtd. 23/1/2017 in O.S. No.710 of 2009 passed by the learned Additional District Munsif, Dindigul, was reversed.

(3.) For convenience, the parties will be referred to by their ranks as in the trial court.