A VALLIAMMAL Vs. JAYANTHI

JUDGEMENT

(1.) THIS second appeal has been filed by the plaintiff, animadverting upon the judgement and decree dated 21. 1. 2008 passed by the learned V Additional City Civil Judge, Chennai, in A. S. No. 414 of 2006, confirming the judgement and decree dated 19. 4. 2006 passed by the learned 1st Asst. City Civil Court, Chennai, in O. S. No. 5176 of 2004. . 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.) BEING disconcerted and aggrieved by the judgements and decrees of both the Courts below, this second appeal has been focussed by the plaintiff on various grounds.