T.P.VADIVELU Vs. S.PADMAVATHY

JUDGEMENT

(1.) THIS second appeal is focussed by D3, animadverting upon the judgement and decree dated 07.04.2005 passed by the learned III Additional Judge, City Civil Court, Chennai in A.S.No.307 of 2004 confirming the preliminary decree dated 05.02.2004 passed by the learned VI Assistant Judge, City Civil Court, Chennai in O.S.No.6174 of 1995.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) MY learned predecessor at the time of admitting the second appeal, framed the following substantial questions of law.