PATTUSAMY GOUNDER (DIED) Vs. ELUMALAI GOUNDER

JUDGEMENT

(1.) In this second appeal, the Judgement and Decree dated 13.06.2002 passed in A.S.No.41 of 2002 on the file of the Additional District Judge (Fast Track Court No.1), Tindivanam, confirming the Judgment and Decree dated 17.02.1998 passed in O.S.No.390 of 1993 on the file of the Additional District Munsif Court, Tindivanam and thereby, dismissing the suit in entirety laid by the plaintiff, is impugned.

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

(3.) Considering the short point urged by the learned senior counsel for the appellants, it is found unnecessary to dwell into the facts of the case in detail.