S. PONNAMMAL Vs. S. SUGANTHI

JUDGEMENT

(1.) Aggrieved over the final decree dated 25.3.2013 made in I.A. No.1088 of 2006 in O.S. No. 589 of 2004, the present appeal came be filed by the respondents/defendants.

(2.) For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(3.) Brief facts of the instant appeal are as follows:-