LAWS(MAD)-2017-6-192

V PREMAVATHY Vs. E LAKSHMI

Decided On June 28, 2017
V Premavathy Appellant
V/S
E Lakshmi Respondents

JUDGEMENT

(1.) Tos.No.11 of 2010

(2.) The averments contained in T.O.S.No.11 of 2010 are briefly stated as follows:

(3.) The averments contained in the written statement filed by the second defendant are briefly stated as follows: