VEDAVALLI Vs. V N SWAMINATHAN (DECEASED)

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 08.10.2014 passed in A.S.No.54 of 2012 on the file of the Subordinate Court, Mannargudi, confirming the judgment and decree dated 11.06.2012 passed in O.S.No.76 of 2008 on the file of the District Munsif Court, Mannargudi.

(2.) Parties are referred to as per the rankings in the trial court.

(3.) The Second Appeal has been admitted on the following substantial questions of law.