LAWS(MAD)-2000-3-44

S MADASAMY THEVAR Vs. A M ARJUNA RAJA

Decided On March 27, 2000
S.MADASAMY THEVAR Appellant
V/S
A.M.ARJUNA RAJA Respondents

JUDGEMENT

(1.) The respondent in A.S. No. 91 of 1989 on the file of the Subordinate Judge, Srivilliputhur has filed this Second Appeal challenging the judgment and decree passed by the said Court.

(2.) The respondent/plaintiff filed O.S. No. 422 of 1984 on the file of the District Munsif, Srivilliputhur for declaration and injunction. The trial Court after full trial, dismissed the suit and the unsuccessful plaintiff filed A.S. No. 91 of 1989 on the file of the Subordinate Judge, Srivilliputhur who allowed the appeal and hence, the Second Appeal.

(3.) The following substantial questions of law are framed in the Second Appeal:-