S NALLTHAMBI Vs. JAYA

JUDGEMENT

(1.) THIS second appeal is filed by D1, inveighing the judgment and decree dated 31.12.2008 passed by the Principal District Judge, Namakkal, confirming the judgment and decree dated 26.9.2006 passed by the Subordinate Judge, Namakkal, in O.S.No.322 of 1998, which was filed for recovery of money.

(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.) ON hearing both sides, I am of the view that the following substantial question of law would arise for consideration: