B MAHAVEER CHAND Vs. R D SHANMUGAM

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 17.07.2007 passed by the learned Additional District and Sessions Judge (Fast Track Court No.II), Ranipet confirming the judgment and decree dated 31.10.2005 passed by the learned District Munsif, Sholingur in O.S.No.113 of 1998.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) BEING aggrieved by and dissatisfied with the same, the plaintiff preferred this Second Appeal on various grounds suggesting the following substantial questions of law: