KRISHNAN Vs. LAKSHMIPATHI

JUDGEMENT

(1.) THIS second appeal is filed by the D1 and P2, inveighing the judgement and decree dated 28.4.2009 passed by the Subordinate Judge, Mettur, in A.S.No.48 of 2008 confirming the judgement and decree dated 1.7.2008 passed by the District Munsif, Mettur, in I.A.No.821 of 2003 in O.S.No.468 of 1996.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) WHEREUPON order was passed by the Executing Court, as against which C.R.P. was filed for nothing but to be dismissed. The first appeal preferred as against the final decree also was dismissed and as against which, this second appeal has been filed by D1 on various grounds and also suggesting the following substantial questions of law: