K T KALLIANI Vs. THOTTILEDATH BALAGOPALAN

JUDGEMENT

(1.) The Registry has recorded an objection that this memorandum of Second Appeal is defective for the reason that grounds of appeal have not been set forth therein.

(2.) I heard Senior Advocate Sri. A. P. Chandrasekharan, appearing for the appellant.

(3.) The objection of the Registry is evidently in view of sub-rule (2) of R.1 of O.XLI CPC which reads as follows: