DHARANIBAI ALIAS PREMA Vs. THARANGARAMAN

JUDGEMENT

(1.) The parties are referred to here under according to their litigative status and ranking before the trial court.

(2.) A recapitulation and resume of facts which are absolutely necessary and germane for disposal of the second appeal wound run thus:

(3.) My learned predecessor, at the time of admission of this second appeal, framed the following substantial questions of law: