KARUPPANNA GOUNDER Vs. RASAMMAL

JUDGEMENT

(1.) THIS Second Appeal is not admitted. After notice ordered by this court, this Second Appeal came up today for admission.

(2.) THE 2nd Defendant, who lost his case before lower Appellate Court, but succeeded before the Trial Court, is the Appellant in this second appeal.

(3.) FOR the purpose of convenience, the parties are referred to as they were arrayed in the suit before the Trial Court.