LAWS(MAD)-2008-9-192

KRISHNAMMAL Vs. A MARY

Decided On September 25, 2008
KRISHNAMMAL Appellant
V/S
A.MARY Respondents

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in O. S. No. 153 of 2002 on the file of the II Additional Family Court, Chennai.

(2.) THE averments in the plaint in brief relevant for the purpose of deciding this appeal runs as follows:-

(3.) THE first defendant in her written statement would contend as follows:-