PAPPANNAN Vs. KOLANDASAMY

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 15.09.2004 passed by the learned Principal Subordinate Judge, Gobichettipalayam in A.S.No.19 of 2004 in reversing the judgment and decree dated 31.03.2004 passed by the learned District Munsif, Sathyamangalam in O.S.No.238 of 1998.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) BOTH sides advanced their arguments on the substantial questions of law framed by my learned predecessor as well as the additional substantial questions of law, framed by me.