K N SRINIVASA GOPALAN Vs. V SIVA SANKARAN

JUDGEMENT

(1.) THE plaintiff in O.S.No.464 of 1981 on the file of the Principal District Munsif, Chengalput, is the appellant in the second appeal.

(2.) HE filed the suit against the respondent herein for declaration of title of his joint family and his brothers to the suit properties, and for permanent injunction restraining the defendant/respondent from entering upon and selling the same on the following averments:

(3.) AT the time of admission, the following substantial questions of law were framed for decision: