LAWS(MAD)-2019-3-126

R DEVAKI Vs. R VENKATARAMAN

Decided On March 26, 2019
R Devaki Appellant
V/S
R Venkataraman Respondents

JUDGEMENT

(1.) The defendants are the appellants before this Court challenging the Judgement and Decree in O.S.No.4248 of 2004 passed by the learned VI Additional City Civil Judge, Chennai.

(2.) Reliefs Claimed:

(3.) The genealogy herein below is given in order to more fully appreciate the relationship between the parties: