SELVAN Vs. AZHAGAN

JUDGEMENT

(1.) THIS Second appeal is focussed by D8 in the original suit, animadverting upon the judgment and decree dated 20.11.2008 passed in A.S.No.4 of 2008 by the Additional District Court/Fast Track Court No.IV, Bhavani, confirming the judgment and decree of the First Additional District Munsif Court, Bhavani in O.S.No.307 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) NARRATIVELY but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) ON hearing both sides, I have been of the considered view that the following substantial questions of law should be framed: