T NITHYANANTHAN Vs. MS V CHANDRA

JUDGEMENT

(1.) THIS second appeal has been filed by the defendant, animadverting upon the judgment and decree dated 27.9.2007 passed by the learned VII Additional Judge, City Civil Court, Chennai, in A.S. No. 394 of 2007, confirming the judgment and decree dated 12.4.2007 passed by the learned II Assistant Judge, City Civil Court, Chennai, in O.S. No. 1105 of 2001. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus:

(3.) HEARD the learned counsel appearing for both sides on the above questions of law.