RAVICHANDRAN Vs. THULASIAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 15/9/2011 in A.S.No.88 of 2006 on the file of the I Additional District Court, Coimbatore, confirming the judgment and decree dtd. 20/2/2006 in O.S.No.1585 of 1990 on the file of the III Additional Subordinate Court, Coimbatore.

(2.) The parties are referred to as per their rankings in the trial Court.

(3.) The brief facts leading to the filing of this second appeal are as follows: