SOUTHER AMMAL Vs. JAGADAMBAL

JUDGEMENT

(1.) THIS Second Appeal has been filed against the Judgment and decree, dated 26.09.1995, made in A.S.No.35 of 1995, on the file of the District Court, Tiruvannamalai Sambuvarayar District, confirming the judgment and decree, dated 23.12.1994, made in O.S.No.98 of 1988, on the file of the Sub-ordinate Court, Arni.

(2.) HEARD the learned counsel appearing for the appellant as well as for the respondent.

(3.) BASED on the rival contentions of the parties concerned, the trial court had formulated the following issues:-