M. THIRUPPATHY Vs. R. VIJAYAKUMAR

JUDGEMENT

(1.) THIS appeal is directed as against the judgment and decree dated 16.11.1995, in A.S.No.69 of 1994, on the file of the Principal District Judge, Madurai, confirming the judgment and decree dated 15.03.1994 in O.S.No.556 of 1992 on the file of the District Munsif, Madurai Taluk, at Madurai.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) BROADLY but briefly, precisely and concisely, niggard of details, the -resume - of facts absolutely necessary for the disposal of the second appeal could be portrayed thus: