V.P. VENKATACHALAM Vs. N. VENKATACHALAM

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 29.09.2008 passed by the Subordinate Judge, Tiruchengode, in A.S. No. 70 of 2008 wherein and by which the judgment and decree dated 18.08.2005 passed by the District Munsif, Tiruchengode, in a suit for recovery in O.S. No. 217 of 2004 were reversed allowing the First Appeal at the instance of the defendant, the plaintiff has preferred the instant Second Appeal.

(2.) The relevant facts necessary for disposal of this second appeal would run thus:

(3.) At the time of admission of this Appeal, the following substantial questions of law were formulated for consideration:-