SAROJA Vs. SENTHILKUMAR

JUDGEMENT

(1.) THE appellant herein has preferred this Second Appeal, questioning the correctness of the Judgment of the lower appellate court/Additional Subordinate Judge, Tindivanam, passed in A.S. No.115 of 1993 on 05.03.2004, in and by which, the verdict of the trial court/Additional District Munsif, Tindivanam, rendered in O.S. No.1095 of 1985 on 30.04.1993, decreeing the suit filed by the plaintiff as against the 3rd defendant/appellant herein, 2nd defendant/2nd respondent herein and another, came to be confirmed.

(2.) FOR better appreciation, the factual backdrop that led to filing of this present Second Appeal may be briefly recapitulated hereunder.

(3.) AT the time of admission of the Second Appeal, the following substantial questions of law came to be framed : -