PALANISAMY Vs. RAJAMANI @ RAJAMMAL

JUDGEMENT

(1.) These Second appeals are focussed animadverting upon the (i) judgment and decree dated 30.09.2011 passed in A.S. No. 4 of 2011 by the learned Subordinate Judge, Sankari, confirming the judgment and decree dated 03.01.2011 in O.S. No. 2 of 2010 passed by the District Munsif Court, Sankari; and (ii) the judgment and decree dated 30.09.2011 made in I.A. No. 21 of 2011 (Cross Appeal) in A.S. No. 4 of 2011 on the file of the Subordinate Judge, Sankari, reversing the judgment and decree dated 03.01.2011 made in O.S. No. 2 of 2010 on the file of the District Munsif court, Sankari. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of these two Second Appeals, would run thus:

(3.) The defendant resisted the suit on various grounds.