LAWS(MAD)-2014-9-371

C.K. BABDOSS Vs. R.S. ASOKAN

Decided On September 16, 2014
C.K. Babdoss Appellant
V/S
R.S. Asokan Respondents

JUDGEMENT

(1.) Challenge is made in this memorandum of second appeal to the judgement and decree dated 30.12.2004 and made in A.S. No. 47 of 2003 on the file of the learned I Additional District Court, Salem confirming the judgement and decree dated 18.7.2001 and made in O.S. No. 296 of 1999 on the file of the learned I Additional District Munsif, Salem. The appellant is the plaintiff in O.S. No. 296 of 1999. Whereas, the respondents 1 to 3 are the defendants 1 to 3.

(2.) For easy reference and for the sake of convenience, the appellant as well as the respondents herein may hereinafter be referred to as the plaintiffs and defendants, where ever the context so require.

(3.) This second appeal has been admitted on the following two questions of substantial law: