VALLIAMMAL Vs. SAKUNTHALA

JUDGEMENT

(1.) Challenge, in these second appeals, is made to the Judgement and Decree dated 25.11.2003 passed in A.S.Nos.160 & 161 of 2002 respectively on the file of the First Additional District Court, Erode confirming the Judgment and Decree dated 18.07.2002 passed in O.S.Nos.286 of 1999 & 136 of 1993 respectively on the file of the First Additional Subordinate Court, Erode.

(2.) The second appeals have been admitted on the following substantial questions of law;

(3.) Further, this Court had also formulated the further substantial questions of law to be determined in these second appeals: