B PARVATHY Vs. RAMAKRISHNA MISSION

JUDGEMENT

(1.) THE unsuccessful second defendant before the lower appellate Court has filed this second appeal.

(2.) THE plaintiff filed a suit in O.S.No.932 of 1980 on the file of the City Civil Court, Madras for declaration of the plaintiff's title and for possession of the suit property.

(3.) THOUGH the said substantial questions or law have been framed at the time of admission, after hearing the arguments of the learned senior counsel, appearing for the appellants. I am inclined to frame the following substantial question of law: