P. SULOCHANA Vs. P.S. RAJU [DIED]

JUDGEMENT

(1.) The appellant who was unsuccessful before the Courts below, is the appellant herein.

(2.) The facts leading to the filing of this Second Appeal, briefly narrated, are as follows. For the sake of convenience, the array of parties as referred to by the Trial Court, is adopted here also.

(3.) In the Memorandum of Grounds of Second Appeal, the following substantial questions of law are raised by the appellant:-