LALITHA BAI Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) COMMON Judgment these appeals are focussed as against the judgment and decree dated 25. 04. 2005 passed by the learned Additional District Sessions Judge (F. T. C.), Tirupattur in L. A. O. P. No. 130 of 2002. For convenience sake, the parties are referred to here under according to their litigative status before the lower Court.

(2.) HEARD both sides.

(3.) THE nutshell facts which are absolutely necessary and germane for the disposal of these appeals would run thus: