LAWS(MAD)-2001-3-94

P KALAIRAJ Vs. NALLAMMAL

Decided On March 07, 2001
P. KALAIRAJ Appellant
V/S
NALLAMMAL Respondents

JUDGEMENT

(1.) PLAINTIFF is the appellant.

(2.) THE case of the plaintiff is as follows:

(3.) THE following are the substantial questions of law that were framed for determination in this second appeal: