SIVAKUMAR Vs. S.LAKSHMI

JUDGEMENT

(1.) The appellant is the plaintiff in O.S.No.521 of 2003 on the file of the Principal District Munsif, Namakkal and the respondent in A.S.No.23 of 2006 on the file of the Subordinate Judge, Namakkal.

(2.) The case of the plaintiff in nutshell is as follows:

(3.) The third defendant filed his written statement and the same was adopted by the defendants 1 and 2. The following points are raised by the defendants in their written statement.