N.SUBRAMANIA CHOUDHRY Vs. S.RAMU

JUDGEMENT

(1.) The Appeal is filed against the Judgment and Decree in O.S.No.620 of 2001 dtd. 22/6/2007 on the file of the learned District Munsif, Poonamallee modified in A.S.No.58 of 2008 dtd. 29/6/2012 on the file of the lfearned Subordinate Judge, Poonamallee.

(2.) The defeated Defendant has preferred this Appeal and the following substantial questions of law are framed:

(3.) The learned counsel for the Appellant heard on the above substantial questions of law and the learned counsel for the Respondents 3 to 4 also heard.