RAJESWARI Vs. K M KUMARASAMY

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 2. 9. 2006 made in O. S. No. 612/2004 on the file of the Additional District Judge (Fast Track Court No. 1)Coimbatore in and by which the learned District Judge after analysing the evidence found that the plaintiff is entitled to suit claim and accordingly decreed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the Original Suit. The brief facts of the case are as follows:

(3.) PLAINTIFF states as follows: