R ETHIRAJAMMAL Vs. Y KAVITHA

JUDGEMENT

(1.) Second appeal No. 2148 of 2004 is directed against the judgment and decree dated 29.09.1998, passed in A.S.No.136/1996, on the file of 8th Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 29.02.1996, passed in O.S.No.224/1995, on the file of the 1st Assistant Judge, City Civil Court, Chennai.

(2.) Second appeal No. 2149 of 2004 is directed against the judgment and decree dated 29.09.1998, passed in A.S.No.135/1996, on the file of 8th Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 29.01996, passed in O.S.No.225/1995 on the file of the 1st Assistant Judge, City Civil Court, Chennai.

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