LAWS(MAD)-2012-9-318

P SIVABUSHANAM Vs. E SIVAMANI

Decided On September 26, 2012
P.Sivabushanam Appellant
V/S
E.Sivamani Respondents

JUDGEMENT

(1.) The plaintiffs are the appellants. The second appeal has been filed against the decree and judgment, dated 05.12.2000, passed in A.S.No.12 of 1996 on the file of the learned Subordinate Judge, Kancheepuram, confirming the judgment and decree, dated 18.12.1995, passed in O.S.No.1713 of 1991 on the file of the learned District Munsif, Kancheepuram.

(2.) The substantial questions of law framed at the time of admission are as follows:-

(3.) The brief facts:-