M S MANI Vs. V RAMALINGAM AND ORS

JUDGEMENT

(1.) The present second appeal has been brought by the second defendant, aggrieved by the judgment and decree passed by the learned Subordinate Judge, Vellore, in A.S.No.30 of 2006, dated 01.12.2006, in and by which, the judgment and decree passed by the learned Principal District Munsif, Vellore, in O.S.No.329 of 1996, dated 19.01.2006, was reversed.

(2.) This Court, at the time of entertaining the second appeal, framed the following substantial questions of law;-

(3.) Brief facts leading to the filing of the second appeal are given as under:-