BOOPATHI Vs. S VIJAYA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 01.09.2015, passed in A.S.No.33 of 2015, on the file of the Principal Subordinate Court, Salem, reversing the judgment and decree dated 06.01.2015, passed in O.S. No. 506 of 2005, on the file of the IInd Additional District Munsif Court, Salem.

(2.) Second appeal has been admitted on the following substantial questions of law.

(3.) Whether the lower Court properly exercised its jurisdiction as per Section 96 of C.P.C.?