CHINNATHAMBI Vs. NARASAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 28.06.2004 passed in A.S.No.3 of 2003 on the file of the Principal District Court, Villupuram, reversing the Judgment and Decree dated 11.10.2000 passed in O.S.No.1240 of 1995 on the file of the II Additional District Munsif Court, Ulundurpet.

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

(3.) The defendant is the appellant.