T G BALACHANDRAN Vs. K JEEVAMBAL

JUDGEMENT

(1.) Second Appeal Nos. 1151 of 2005 and 1223 of 2006 are directed against the judgment and decree dated 23.04.2004 in A.S.No.164 of 2003 and Cross Appeal No.343 of 2003 on the file of the Principal Judge, City Civil Court, Chennai, confirming the judgment and decree dated 20.03.2002 passed in O.S.No.8731 of 1995 on the file of the III Assistant Judge, City Civil Court, Chennai.

(2.) The second appeal No. 1151 of 2005 has been admitted on the following substantial questions of law.

(3.) The second appeal No. 1223 of 2006 has been admitted on the following substantial question of law.