MADASAMY PANDI Vs. PAPPATHIAMMAL

JUDGEMENT

(1.) The second appeal has been preferred against the judgment and decree dated 06.10.2003 made in A.S. No. 25 of 2003 passed by the learned Subordinate Judge, Tuticorin, confirming the judgment and decree dated 28.11.2002 made in O.S. No. 277 of 1997 passed by the learned Principal District Munsif, Tuticorin.

(2.) The averments in the plaint is as follows:

(3.) The gist and essence of the written statement filed by the defendant is as follows: