VENKATESAN Vs. ETHIRAJULU

JUDGEMENT

(1.) THIS Second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated 27.09.2006 passed in A.S.No.144 of 2005 by the Sub Judge, Ranipet, reversing the judgment and decree of the District Munsif of Sholinghur in O.S.No.104 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, avoiding discussive dilation and detailing of facts, the germane narration would run thus:

(3.) IS the learned Subordinate Judge who is the final court of fact right in not discussing the evidence, especially of the plaintiff while reversing the finding of the trial Court"" (extracted as such) 4. My learned Predecessor framed the following substantial questions of law: