LAKSHMI Vs. T S SIVARAJAN

JUDGEMENT

(1.) THIS appeal is filed against the Judgment and decree dated 21.09.2001 passed by the Principal Sub-Court, Gobichettipalayam in A.S.No.19 of 2000, reversing the Judgment and decree dated 27.01.2000 passed by the District Munsif Court, Gobichettipalayam in O.S.No.461 of 1997.

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

(3.) AT the time of admission, the following substantial questions of law was framed for consideration: