COMMISSIONER TAMIL NADU RAFFLE Vs. S RANI

JUDGEMENT

(1.) THIS appeal has been arising out of the judgment and decree dated 31.01.2006 made in O.S.No.5163 of 2003, on the file of the Additional District Court cum Fast Track Court-V, Chennai.

(2.) THE averments made in the plaint are as follows:

(3.) AFTER hearing the arguments of both sides counsel, the following points for determination are framed: