VELU NAICKER Vs. ELUMALAI NAICKER

JUDGEMENT

(1.) This second appeal is focused by the original Defendant, animadverting upon the judgment and decree dated 13.09.2010 passed in A.S. No. 93 of 2008 by the Principal District Judge, Chingleput, reversing the judgment and decree of the learned Subordinate Judge, Madurantakam in O.S. No. 70 of 2000. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) Being aggrieved by the judgment and decree of the first appellate Court, the Defendant preferred this Second Appeal on various grounds suggesting the following substantial questions of law: