LAWS(MAD)-2008-5-48

RAMAR Vs. SAMUTHIRAM SERVAI

Decided On May 28, 2008
RAMAR Appellant
V/S
SAMUTHIRAM SERVAI Respondents

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree in A.S.No.189 of 1999 on the file of the Principal District Judge, Tirunelveli, dated 07.10.2002 confirming the judgment and decree in O.S.No.35 of 1992 on the file of the Subordinate Judge, Ambasamudram dated 22.07.1999.

(2.) THE averments contained in the plaint succintly are as follows:

(3.) AT the time of admitting the second appeal, the following substantial questions of law have been framed by this Court: