R.LAKSHMI AMMAL Vs. N.DEVIKALA

JUDGEMENT

(1.) The unsuccessful 5th defendant in O.S.No.15 of 2008, on the file of the learned Additional District Judge (Fast Track Court), Periyakulam, is the appellant herein. He has filed this appeal to set aside the Judgment and Decree, dtd. 1/7/2008, in O.S.No.15 of 2008, on the file of the learned Additional District Judge (Fast Track Court), Periyakulam.

(2.) For the sake of convenience, the parties are referred to as, as described before the trial Court.

(3.) The averments made in the plaint, in brief, are as follows:-