T SUBRAMANIA NADAR Vs. T VARADHARAJAN

JUDGEMENT

(1.) THE Plaintiff is the appellant, who has filed the suit O.S. No. 229 of 1987 before the Principal District Munsif Court, Gobichettipalayam for the relief of Declaration and for permanent injunction. THE suit was decreed as prayed for. On appeal by the respondents before the Sub-court, Gobichettipalayam, the Decree and Judgment passed by the trial court was set aside, hence this second appeal.

(2.) THE case of the appellant is as follows:-

(3.) THIS second appeal has been admitted on the below mentioned substantial questions of law:-