SAKKARAI Vs. RAJENDIRAN

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 24.03.2004 passed in A.S.No.14 of 2003 on the file of the Principal Subordinate Court, Tiruvannamalai, Partly reversing the Judgment and Decree dated 22.01.2003 passed in O.S.No.1283 of 1995 on the file of the Principal District Munsif Court, Tiruvannamalai.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) The parties are referred to as per their rankings in the trial Court.