C THIAGARAJAN Vs. C DURAI

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree in O.S.No.170 of 1988 dated 25.08.1993 passed by the learned Subordinate Judge, Thiruvannamalai. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) THE quintessence of the case of the plaintiff as stood exposited from the plaint could be set out thus;

(3.) BEING aggrieved by and dissatisfied with the judgment and decree of the trial Court, the defendant filed this appeal on the various grounds, the quintessence of them would run thus;