RAJAMMAL Vs. PALANIAMMAL

JUDGEMENT

(1.) The present Second Appeal is preferred against the decree and judgment dtd. 21/11/2020 passed in A.S. No.5 of 2015, on the file of the Sub Court, Tiruchengode, confirming the Judgment and decree dtd. 19/9/2014 passed in O.S. No.264 of 2009, on the file of the Additional District Munsif Court, Tiruchengode.

(2.) The parties are described as per the litigative status before the trial court.

(3.) The material facts that are necessary for deciding the present Second Appeal are hereunder: