RAJENDRAN Vs. SELLAMUTHU

JUDGEMENT

(1.) This Second Appeal has been filed against the impugned Judgment and Decree dtd. 31/10/2014 passed by the Sub-Court, Sankari (hereinafter referred to as First Appellate Court) in A.S.No.23 of 2011. This appeal was admitted on 30/4/2015. Following substantial questions of law were framed in this appeal for being answered at the time of final hearing:-

(2.) By the impugned Judgment and Decree dtd. 31/10/2014, the First Appellate Court had allowed A.S.No.23 of 2011 filed by first respondent (seventh defendant). A.S.No.23 of 2011 filed by first respondent (seventh defendant) against Judgment and Decree dtd. 5/9/2011 in O.S.No.130 of 2008 and had reversed the aforesaid Judgment and Decree of the District Munsif Court, Sankari (Trial Court).

(3.) To understand the scope of the dispute and to answer the questions of law raised and framed, it will be useful to refer to the factual background of the case. The ranks of the parties before the Trial Court in O.S.No.130 of 2008 shall be referred for the sake of convenience.