SARASWATI Vs. THANGAPPAN

JUDGEMENT

(1.) The second appeal had come up for admission and the second appeal was admitted and notice was ordered. However, the substantial questions of law were not formulated.

(2.) After hearing the learned counsel for the appellant, the following substantial question of law is formulated:

(3.) Heard Mr.Srikumaran Nair, learned counsel for the appellant and Mr.P.Selvaraj, learned counsel for the respondent.