JEYALAKSHMI Vs. SELVARAJU

JUDGEMENT

(1.) (I)S.A.No.178 of 2003 is directed against the judgment and decree dated 26.06.2002 passed in A.S.No.45 of 2002 on the file of the Additional District Judge, (Fast Track Court No.2) Cuddalore reversing the judgment and the decree dated 10.04.2001 passed in O.S.No.287 of 1997 on the file of the Additional District Munsif Court Cuddalore.

(2.) At the time of admission of the above second appeals, the following substantial questions of law were formulated for consideration.

(3.) Considering the issues involved in all the second appeals being one and the same and also involved between the same parties and also laying in a narrow campass, it is unnecessary to discuss the facts of the case as put forth by the respective parties in their pleadings in detail and therefore the second appeals are disposed of taking into consideration, the main issues involved in the same as urged by the respective counsel during the course of the arguments.