LAWS(MAD)-2017-4-320

NARASIMHAN Vs. NAGENDIRAN

Decided On April 10, 2017
NARASIMHAN Appellant
V/S
Nagendiran Respondents

JUDGEMENT

(1.) The plaintiff, who had lost before the Courts below, is the appellant herein.

(2.) The facts leading to the filing of this Second Appeal, briefly narrated, are as follows:-

(3.) In the Memorandum of Grounds in the Second Appeal, the following Substantial Questions of law arise for consideration:-