JAYARAMAN Vs. GOPALASAMY CHETTIAR

JUDGEMENT

(1.) Challenge is made in this memorandum of second appeal to the judgment and decree, dated 30.12.1999 and made in A.S. No. 29 of 1999 on the file of the learned Additional District Judge, Chengalpattu, reversing the judgment and decree of dismissal, dated 29.7.1999 and made in O.S. No. 95 of 1994 on the file of the learned District Munsif, Chengalpattu. The appellant herein is the defendant, whereas the respondents 3 to 8 are the legal representatives of the deceased plaintiffs, viz., Gopalsamy Chettiar and Chakkrapani Chettiar.

(2.) This second appeal came to be admitted on the following substantial questions of law:

(3.) When the appeal is taken up for hearing today, Mr. T.V. Krishnamachari, learned counsel appearing for the appellant/defendant is present and ready to argue the case.