G RAGHURAMAN Vs. JEGANNATHA NAIDU

JUDGEMENT

(1.) THE Second Appeal arises out of the judgment and decree, dated 27.9.2001 made in A.S.No.7 of 2001 on the file of the Subordinate Judge's Court, Mathuranthagam, reversing the judgment and decree, dated 27.11.2000 made in O.S.No.557 of 1993 on the file of the District Munsif Court, Mathuranthagam.

(2.) THE averments made in the plaint are as follows:

(3.) AT the time of admission of the above Second Appeal, the following substantial questions of law were framed for consideration: