SWARNAM Vs. KANAGAMMAL

JUDGEMENT

(1.) This Second Appeal is filed against the Decree and Judgment passed by the learned Subordinate Judge, Kuzhithurai, in A.S.No.94 of 2011, dated 13.07.2017, confirming the Decree and Judgment in O.S.No.19 of 2009, dated 13.07.2010, passed by the learned Principal District Munsif, Kuzhithurai.

(2.) Heard the learned counsel appearing for the appellant.

(3.) The defendant in the Suit in O.S.No.19 of 2009 on the file of the learned District Munsif, Kuzhithurai, is the appellant in this Second Appeal.