MEHBOOB JANI Vs. VIMALCHAND

JUDGEMENT

(1.) THIS second appeal is focussed animadverting upon the judgement and decree dated 27.02.2004 passed in A.S.No.23 of 2002 by the learned Additional District and Sessions Judge, (Fast Track Court -II, Ranipet, Vellore District) confirming the judgment and decree of the learned District Munsif Court, Arakkonam in O.S.No.264 of 1986. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE factual matrix germane for the disposal of this Second Appeal would run thus:

(3.) THE following proposed substantial questions of law are found suggested in the memorandum of Second Appeal: