VISALAKSHI Vs. KASTHURI AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.12.2002 passed in A.S.No.25 of 2002 on the file of the Principal District Court, Villupuram, reversing the Judgment and Decree dated 20.09.2001 passed in O.S.No.332 of 1998 on the file of the II Additional District Court, Ulundurpet.

(2.) After hearing the arguments of the counsel appearing for the respective parties, finding that the matter requires to be remitted back to the first appellate Court again for a fresh consideration of the issues involved in the matter, after affording adequate opportunities to both sides to adduce further evidence with reference to the additional evidence projected by the plaintiff by way of Ex.A6, in such view of the matter, it is unnecessary to discuss in detail about the facts involved in the matter, other than which is necessary for the purpose why this Court has determined to remit the matter back to the first appellate Court.

(3.) At the time of admission of the second appeal, the following substantial questions of law were formulated for consideration: