NALLAN ALIAS KEERIMUTHAN Vs. VELLAIYANKUDUMBAN

JUDGEMENT

(1.) The unsuccessful appellant in A.S. No. 86 of 1987 on the file of the VI Additional Subordinate Judge, Trichirappalli has filed this second Appeal Challenging the Judgment and decree of the said Court.

(2.) The first respondent/plaintiff filed O.S. No. 11 of 1985 on the file of the District Munsif, Manapparai for declaration and injunction. The trial Court after full trial decreed the suit as prayed for by the plaintiff. The appeal filed by the first defendant/ appellant herein was dismissed and hence the present Second Appeal.

(3.) When the Second Appeal was posted for final hearing, it was found that nobody appeared for the respondents Nos. 1 to 9, since the time of filing of the Second Appeal. Therefore the arguments of the learned counsel for the appellant heard and records perused in open Court to decide the substantial questions of Law raised in the Second Appeal.The substantial questions of law framed in the Second Appeal are as follows;