PARVATHIAMMAL AND ORS Vs. KARUNAIAMMAL

JUDGEMENT

(1.) The present Second Appeal is directed against the judgment and decree, dated 30.09.2004, passed by the Sub Court, Tiruppur, in A.S. No.5 of 2004, in and by which, the verdict of the trial court/District Munsif Court, Tiruppur, passed in O.S. No.454 of 1995 on 23.10.2003, decreeing the suit filed by the plaintiffs/appellants herein, came to be reversed.

(2.) Brief facts, which led to the filing of this second appeal, are as follows:-

(3.) This Court, at the time of entertaining the Second Appeal, formulated the following substantial questions of law for consideration:-