BALAMBAL AMMAL Vs. SAMIKANNU (DIED)

JUDGEMENT

(1.) The defeated defendant namely, Balambal Ammal, has filed the present second appeal challenging the judgment and decree dated 11.06.1999, passed by the learned Additional District Judge, Thiruvannamalai, in A.S.No.172 of 1997, confirming the judgment and decree dated 18.09.1997 passed by the learned First Additional District Munsif, Thiruvannamalai, in O.S.No.846 of 1983.

(2.) In this second appeal, notice of motion was ordered on 14.09.1999.

(3.) When the matter was taken up for hearing, the learned counsel for the appellant stated the substantial question of law arise for consideration as