MARIKANI @ DHANASEKARAN Vs. RAMALAKSHMI @ KAVITHA

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed by the appellant to set aside the Fair and Decreetal order passed by the learned Additional District Judge/Fast Track Court, Virudhunagar in H.M.C.M.A.No 4 of 2008 dated 26.09.2008 in confirming the fair and decreetal order passed by the learned Sub Court, Virudhunagar in H.M.O.P.No.50 of 2003 dated 24.10.2007.

(2.) The brief facts of the case is follows:

(3.) The appellant examined himself as P.W.1 and P.W.5 and the documents were marked on his side as Exs.P1 to P5. The respondent examined herself as R.W.1 and marked 2 documents on her side as Exs.R1 and R2.