KALIANNAN ALIAS CHENNIAPPAN Vs. SENGOTTIYAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 26.04.2010 passed by the learned Additional District Judge, Fast Track Court No.IV, Erode in A.S.No.10 of 2004 reversing the judgment and decree dated 05.08.2003 passed by the learned Principal District Munsif cum Judicial Magistrate, Bhavani in O.S.No.400 of 2000.

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

(3.) MY learned predecessor framed the following substantial questions of law.