S SYED ABUBAKKAR Vs. SARDHAR

JUDGEMENT

(1.) THIS Second appeal is focussed by the original defendant animadverting upon the judgment and decree dated 28.9.2005 passed in A.S. No. 99 of 2003 by the learned Subordinate Judge, Dharmapuri, confirming the judgment and decree of the learned District Munsif, Arur in O.S. No. 6 of 1998. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE merits relating to the factual matrix as stood exposited from the records lie within a narrow compass which could tersely and briefly be set out thus: (a) THE plaintiff filed the suit seeking the following reliefs:

(3.) THE following substantial questions of law are found suggested in the grounds of appeal: