DAMODARAN Vs. RANIAMMAL

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 29.09.2003 passed in A.S.No.7 of 2003 on the file of the Sub Court, Madurantakam, reversing the judgment and decree dated 21.04.2003 made in O.S.No.155 of 1997 on the file of the District Munsif Court, Madurantakam.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-