MRS. POTTIAMMAL (DECEASED) Vs. MRS. ESWARI

JUDGEMENT

(1.) The first defendant in O.S. No.308 of 2005 on the file of the District Munsif Court, Ponneri, who lost before the Courts below, came forward to file this Second Appeal.

(2.) Facts necessary for the disposal of this Second Appeal are as follows:

(3.) To what other relief the plaintiff is entitled to?