PAPATHY (DECEASED) Vs. KALIAPERUMAL

JUDGEMENT

(1.) Second Appeal Nos.1136, 1460 of 2005 and 650 of 2006 are directed against the common judgment and decree dated 31.08.2004 passed in A.S.Nos.7 of 2004, 209 of 2003 and 5 of 2004 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the judgment and decree dated 21.10.2003 passed in O.S.Nos.199 of 1994, 45 of 1997 and 202 of 1994 on the file of the court of District Munsif Court, Sirkali.

(2.) The second appeal No. 1136 of 2005 has been admitted on the following substantial questions of law.

(3.) The second appeal No. 1460 of 2005 has been admitted on the following substantial questions of law.