ONGAN A.ARUMUGAM Vs. THANGAMMAL

JUDGEMENT

(1.) Challenge in these second appeals are made by the defendant in O.S.No. 717 of 2007/plaintiff in O.S.No.1033 of 2007 against the judgment and decree dated 30.12.2009 passed in A.S.Nos.55 of 2009 and 56 of 2009 on the file of the Principal Sub ordinate Judge, Salem, reversing the judgement and decree dated 28.04.2009 passed in O.S.Nos. 717 of 2007 & 1033 of 2007 on the file of the Principal District Munsif Court, Salem.

(2.) The second appeals have been admitted and the following substantial questions of law are formulated for consideration in the second appeals.

(3.) The parties are referred to as per their ranking in the trial Court in O.S.No.717 of 2007.