(1.) This memorandum of second appeal has been directed against the judgment and decree dated 03.04.2014 and made in the appeal in A.S.No.189 of 2012 on the file of the learned V Additional Judge, City Civil Court, Chennai confirming the judgment and decree dated 04.06.2006 and made in the suit in O.S.No.9869 of 1990 on the file of the learned VII Assistant Judge, City Civil Court, Chennai.
(2.) The appellant herein is the 6th defendant in the suit. The deceased first respondent is the original plaintiff and since she had passed away during the pendency of the suit, the second respondent has been impleaded as the legal representative of the deceased plaintiff Ayisha Begum in view of the order dated 12.08.1988 and made in I.A.No.14292 of 1988 on the file of the trial Court. The third respondent herein is the first defendant in the suit. The respondents 4 to 7 were given up at the stage of first appeal itself.
(3.) The second appeal has not yet been admitted and therefore, the substantial questions of law, though raised in the grounds of appeal, were not able to be formulated at the initial stage as required under sub-section (1) and (4) of Sec. 100 of the Code of Civil Procedure (in short hereinafter be referred to as the Code).
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