MALARKODI Vs. K.SUBRAMANIAN

JUDGEMENT

(1.) Heard both sides.

(2.) The Second appeal has been filed against the judgment of the First Ap pellate Court made in A.S.No.8 of 2011, dated 21.02.2011, which has reversed the judgment made in O.S.No.28 of 2005, dated 8.10.2010, passed by the trial Court.

(3.) While admitting the Second Appeal, this Court framed the following substantial questions of law for consideration: