KASI NAIKAR Vs. BOOPATHY NAIKAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 27.07.2005 passed in A.S.No.95 of 2004 on the file of the Principal Subordinate Court, Chengalpattu, reversing the Judgment and Decree dated 02.11.2004 passed in O.S.No.44 of 2000 on the file of the District Munsif cum Judicial Magistrate Court, Tirukalukundram.

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

(3.) Parties are referred to as per their rankings in the trial Court.