APPADURAI Vs. SELVAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants in the suit as against the judgement and decree dated 13.9.2005 passed by the Sub Court, Ariyalur, in A.S.No.22 of 1999 reversing the judgement and decree dated 24.6.1999 passed by the District Munsif Court, Jeyankondam, in O.S.No.346 of 1996, which was one for declaration and for injunction.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) MY learned predecessor framed the following substantial questions of law: