RAMESH Vs. GOPALAKRISHNNA

JUDGEMENT

(1.) The defendant in OS.No.78/2005 on the file of the Court of District Munsif-cum-Judicial Magistrate, Vanur, lost before the Trial Court and on appeal in AS.No.17/2014 on the file of the Court of Principal Subordinate Judge, at Tindivanam, also, he lost it and hence, filed the present Second Appeal.

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

(3.) In the Memorandum Grounds of Second Appeal, the following Substantial Questions of law are raised:- [a] Whether the Courts below is correct in not applying the raiton laid down in the judgments reported in 2013[2] cTC 347 and 1999 CTC 650 ;