LAWS(MAD)-2016-4-172

K.MAIYYAN Vs. VIMALA DHARMALINGAM

Decided On April 26, 2016
K.Maiyyan Appellant
V/S
Vimala Dharmalingam Respondents

JUDGEMENT

(1.) The suit in C.S.No.209 of 2002 was filed by the appellant seeking the following prayer

(2.)

(3.) For the sake of convenience, the parties herein are referred to as arrayed in suit.