(1.) Challenge in this second appeal is made to the Judgement and Decree dated 29.11.2008 passed in A.S.No.6 of 2007 on the file of the Subordinate Court, Hosur, confirming the judgment and decree dated 14.11.2006 passed in O.S.No.67 of 2002 on the file of the District Munsif Court, Hosur.
(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: