KANAKARAJ Vs. LAKSHMANAN

JUDGEMENT

(1.) THIS second appeal is focussed by the unsuccessful plaintiff, animadverting upon the judgement and decree dated 30.12.2004 passed by the learned Principal Subordinate Judge, Thiruvannamalai in A.S.No.126 of 1997 confirming the judgment and decree dated 16.10.1997 passed by the learned Additional District Munsif No.I, Thiruvannamalai.

(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.