JAYALAKSHMI Vs. THARABAI

JUDGEMENT

(1.) Challenge in second appeal No.1793 of 2004 is made by the plaintiff against the judgment and decree dated 18.06.2004, passed in A.S.No. 87 of 2002, on the file of Additional District Judge, Fast Track Court II, Cuddalore, reversing the judgment and decree dated 27.08.99, passed in O.S. No.113 of 92, on the file of Subordinate Court, Cuddalore.

(2.) Challenge in second appeal No.2101 of 2004 is made by the defendants against the judgment and decree dated 18.06.2004, passed in A.S.No. 87 of 2002, on the file of Additional District Judge, Fast Track Court II, Cuddalore, reversing the judgment and decree dated 27.08.99, passed in O.S. No.113 of 92, on the file of Subordinate Court, Cuddalore.

(3.) Second appeal No.1793 of 2004 has been admitted on the following substantial questions of law: