SUNDARAM Vs. CHRISTALIP SUSEELA BAI

JUDGEMENT

(1.) This Second Appeal has been filed challenging the judgment and decree dated 26.10.2006 passed in A.S. No. 13 of 2004 on the file of the Sub Court, Kulithurai, in confirming the judgment and decree dated 29.01.2004 passed in O.S. No. 681 of 1996, on the file of the Principal District Munsif, Kulithurai.

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the trial Court.

(3.) The case of the plaintiff, as averred in the plaint, is thus: