PERUMAL Vs. SELVI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 31.07.2008 passed in A.S.No.29 of 2005 on the file of the Subordinate Court, Dharmapuri, reversing the judgment and decree dated 30.07.2004 passed in O.S.No.222 of 1998 on the file of the District Munsif Court, Palacode.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The second appeal has been admitted on the following substantial questions of law: