K MANOHARA SELVAN Vs. K THANGAMANI

JUDGEMENT

(1.) The challenge in this appeal is against the judgment and decree dated 22.09.1989 in O.S. No. 126 of 1986 on the file of the Sub Court, Nagercoil, in dismissing the suit which was filed by the plaintiff as against the defendants for the following reliefs:

(2.) The parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) Pithily and precisely, the case of the plaintiff as stood exposited from the plaint could be portrayed thus: