R. PONNUSAMY Vs. LAKSHMIAMMAL

JUDGEMENT

(1.) Even though, three Second Appeals have been put up for consideration before this Court, let me address the issues in S.A.No.19 of 2000 separately.

(2.) This Second Appeal, emanates from an Interlocutory Order in I.A.No.321 of 1977, which had been filed in O.S.No.1860 of 1967.

(3.) Questioning the order in I.A.No.321 of 1977, A.S.No.223 of 1992 had been filed and thereafter, the present Second Appeal had been filed.