S RAJAMMAL Vs. S RAMARAJ

JUDGEMENT

(1.) THE Appellant/Second Defendant has filed the Second Appeal as against the Judgment and Decree dated 29.11.1996 made in A.S.No.98 of 1996 on the file of the 1st Additional District Judge cum Chief Judicial Magistrate, Coimbatore.

(2.) THE First Appellate Court viz., the learned I Additional District Judge cum Chief Judicial Magistrate in the Judgment in A.S.No.98 of 1996 dated 29.11.1996 has among other things observed that

(3.) AT the time of admission of the Second Appeal, the following substantial questions of Law were framed by this Court: