DAWSON CHANDRARAJ Vs. R MARI AMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and decree dated 07. 12. 2004 passed in O. S. No. 77 of 2004 on the file of the learned Principal district Judge, Tirunelveli.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this appeal would run thus: