STATE OF TAMILNADU Vs. ARANTHAI ANNADURAI @ M.DURAIKANNU

JUDGEMENT

(1.) As against the reversing judgment of the First Appellate Court, the present second appeal came to be filed. While admitting this appeal, the following substantial questions of law have been framed:

(2.) The brief facts leading to filing of the appeal is as follows:

(3.) Based on the above pleadings, after framing proper issues, the trial Court dismissed the suit. On appeal, the First Appellate Court allowed the appeal on the ground that without giving any sufficient opportunity, the notional loss cannot be determined under Revenue Recovery Act and decreed the suit by setting aside the decree and judgment of the Trial Court, as against which, the present second appeal came to be filed and admitted on the substantial questions of law referred to above.